- It shall be the obligatory duty of every Municipality to make reasonable and adequate provision for the following matters within the territorial limits of the municipal area and the financial means at its disposal :(1)in the sphere of public works,-(a)providing by itself or by an agency, means for supply of water for public and private purposes;(b)construction, maintenance and cleansing of sewers and drains, sewerage and drainage works;(c)construction, maintenance and cleansing of public latrines, urinals and similar conveniences;(d)construction, maintenance, alteration and improvement of public streets and street furniture, bridges and culverts, fly-avers, subways, cause-ways and the like;(e)naming of streets and numbering of premises;(f)lighting of public streets and other public places;(g)planting and care of trees on road-side and elsewhere;(h)construction and maintenance of municipal markets and slaughter houses and the regulation of all markets and slaughter houses;(i)maintenance of all monuments vested in the Municipality;(j)[ providing by itself or by an agency, means of supply of water for fire-fighting purposes,] [Inserted by the West Bengal Act 13 of 1995, w.e.f. 5.9.1995.](2)in the sphere of public health and sanitation, -(a)collection, removal and disposal of solid wastes including filth, rubbish and other obnoxious or polluted matters;(b)disposal of solid and liquid wastes consistent with efforts to cause recovery and re-use of all that can be salvaged;(c)reclamation of unhealthy localities, removal of noxious vegetation and abatement of all nuisances;(d)regulating and abating offensive and dangerous trades or practices;(e)cleansing of public streets and other public places;(f)ensuring the wholesomeness of water supplied for drinking and domestic purposes;(g)maintenance of all public tanks and regulating the re-excavation, repair and up-keep of all private tanks, wells and other sources of water supply on such terms and conditions as the Municipality may deem proper;(h)provide for places for the disposal of the dead and the regulation and maintenance of such places;(i)measures for preventing and checking the spread of dangerous diseases;(j)immunization including public vaccination and inoculation;(k)removal and disposal of the unclaimed dead bodies and carcasses of all dead animals:(l)abatement of nuisances from birds and animals including dog menace;(m)conversion of all service privies into sanitary latrines and providing adequate facilities for sanitation so that open defecation may be completely done away with;(3)in the sphere of town planning and development, -(a)devising town planning within the limits of the municipal area in accordance with the laws relating to town planning for the time being in force;(b)planned development of the borders of the municipal area in accordance with the laws applicable for the purpose;(c)improvement of bustees;(d)control of regular lines of streets;(e)control of all building operations and regulation of building uses;(f)co-operation of all overground rights enjoyed by service agencies;(g)co-ordination of activities of agencies relating to laying and maintenance of underground pipelines, tubes, cables and the like;(h)laying out and maintenance of public parks, squares, gardens or recreation areas;(i)re-development of congested areas for providing better living conditions;(j)planned development of new areas for human settlement;(k)preservation of monuments and places of historical, artistic and other importance;(l)measures for beautification of the township by setting up fountains and statues, providing recreational areas, improving river banks, landscaping and the like;(4)in the sphere of administration, -(a)survey of buildings and lands and preparation and maintenance from-time to time of survey maps and plans of the town and other records relating to survey;(b)removal of unauthorized encroachment on, or obstruction and projections in or upon, streets, bridges and other public places;(c)securing or removal of dangerous buildings and places;(d)registration of births and deaths;(e)providing boundary marks for the municipal area;(f)drawing up an Annual Administration Report on the 'activities and performances of the Municipality and submission, in the manner prescribed, of such report to the State Government;(g)compilation and maintenance of records and statistics relating to the administrative functions of the Municipality;(h)maintenance and development of all properties vested in or entrusted with the management of the Municipality;(i)checking the construction of unauthorized buildings and pulling down unlawful constructions;(j)ensuring the stoppage of wastage of water supply and other civic facilities;(k)protecting public properties in general and civic properties in particular;(l)abatement of pollutions of all kinds;(m)[ measures as may be required for fire prevention and fire safety under the West Bengal Fire Services Act, 1950, and the rules made thereunder;] [Substituted by the West Bengal Act XIII of 1995, w.e.f. 5.9.1995, for '(m) preventing measures against fire and assistance to fire extinction'.](n)providing for adequate training facilities for the municipal employees and equipping and motivating them for public service;(o)observance of occasions of national importance.
