Section 97(2) in West Bengal Municipal Corporation Act, 2006
(2)in the sphere of public health and sanitation, -(a)scavenging, removal and disposal of filth, rubbish, and other obnoxious or polluted matters;(b)reclamation of unhealthy localities, removal of noxious vegetation, and abatement of all nuisances;(c)regulating and abating offensive and dangerous trades or practices;(d)watering and cleansing of public streets and other public places;(e)ensuring wholesomeness of water supplied for drinking and domestic purposes;(f)regulation of places for the disposal of the dead, and provision and maintenance of places for the said purpose;(g)measures for preventing and checking the spread of dangerous diseases;(h)public vaccination and inoculation;(i)removal and disposal of unclaimed dead bodies and carcases of all dead animals;(j)maintenance of all public tanks and regulating re-excavation, repair and up-keep of all private tanks, wells and other sources of water supply on such terms and conditions as the Mayor-in-Council may deem proper,(k)conversion of all service privies into sanitary latrines and providing adequate facilities for sanitation so that open defecation may be completely done away with;(l)disposal of solid and liquid wastes consistent with efforts to cause recovery and re-use of all that can be salvaged;
