(1)Subject to the provisions of Section 10 and without prejudice to the generality of the provisions of Section 277, the Municipality shall, either by itself or through any other agency, undertake functions relating to the following matters:-(a)supply of safe water,(b)low cost sanitation,(c)environmentally sound solid waste management,(d)toxic waste collection and disposal,(e)waste recycling and recovery,(f)preservation of wetlands,(g)control of air pollution,(h)control of sound pollution,(i)control of cattle and other animal in the municipal area,(j)area improvement and resettlement,(k)promotion of urban agriculture and urban forestry,(l)development of parks, gardens and open spaces,(m)promotion of community awareness on environmental education, and (n) such other matters as the Municipality may consider necessary.
