480. Management of natural or technological disasters.
(1)As far as possible, the municipality shall, in collaboration with the concerned authorities of the Central Government or the State Government, including the meteorological office, have prepared environmental base maps and impact area diagrams and shall collect other relevant data and shall take necessary steps for erecting installations and other accessories required to mitigate the effects of natural or technological disasters.(2)The municipality shall organise emergency operations and promote public awareness in relation to disaster management.(3)The municipality shall take adequate measures to implement the regulations, if any, made by the planning and urban development authorities to mitigate earthquake hazards in high seismic zones and to promote citizen awareness in this regard.(4)The Municipal Corporations having a population of ten lakhs and more shall prepare a Fire-hazard Response and Mitigation Plan every year as prescribed by the state government through consultative process and publish the Plan in the State Gazette.
