Section 61 in The Mumbai Municipal Corporation Act, 1888
61. Matters to be provided for by the corporation.
- It shall be incumbent on the corporation to make adequate provision, by any means or measures which it is lawfully competent to them to use or to take, for each of the following matters, namely:-(a)the construction, maintenance and cleansing of drains and drainage works, and of public latrines, urinals and similar conveniences;(aa)[ planning for economic and social development; [Clauses (aa) and (ab) were inserted by Maharashtra 41 of 1994, Section 35.](ab)urban forestry, protection of environment and promotion of ecological aspects];(b)the construction and maintenance of works and means for providing a supply of water for public and private purposes;(c)scavenging and the removal and disposal of excrementitious and other filthy matters, and of all ashes, refuse and rubbish;(d)the reclamation of unhealthy localities, the removal of noxious vegetation and generally the abatement of all nuisances;(e)the regulation of places for the disposal of the dead and the provision of new places for the said purpose;(f)the registration of births and deaths;(ff)[ public vaccination in accordance with the provisions of the [Bombay Vaccination Act, 1877;] [Clauses (ff) and (gg) were inserted by Bombay 3 of 1907, Section 9(1).]](g)measures for preventing and checking the spread of dangerous diseases;(gg)[ establishing and maintaining public hospitals and dispensaries and carrying out other measures necessary for public medical relief;] [Clauses (ff) and (gg) were inserted by Bombay 3 of 1907, Section 9(1).](h)the construction and maintenance of public markets and slaughter houses and the regulation of all markets and slaughter houses;(j)the regulation of offensive and dangerous trades;(k)the entertainment of a fire brigade and the protection of life and property in the case of fire;(l)the securing or removal of dangerous building and places;(m)the construction, maintenance, alteration and improvement of public streets, bridges, culverts, causeways and the like [and also other measures for ensuring the safe and orderly, passage of vehicular and pedestrian traffic on streets] [Added by Maharashtra 11 of 2002, Section 4 (w.e.f. 1.4.1999).];(n)the lighting, watering and cleansing of public streets;(o)the removal of obstructions and projections in or upon streets, bridges and other public places;(p)the naming of streets and the numbering of premises;(q)maintaining, aiding and suitably accommodating schools for primary education [subject always to the grant of building grants by [the [State] [These words were added by Bombay 3 of 1907 Section 9(2).] Government] in accordance with the Government Grant-in-aid Code for the time being in force];(r)the maintenance of a municipal office and of all public monuments and other property vesting in the corporation;(s)[ the obligations imposed by the City of Bombay Municipal (Amendment) Act, 1933, upon the corporation arising out of the transfer to the corporation of the powers, duties, assets and liabilities of the Board of Trustees for the Improvement of the City of Bombay constituted under the City of Bombay Improvement Trust Transfer Act, 1925;] [New clause (s) was inserted by Bombay 13 of 1933, Section 10.](t)[ the improvement of [Brihan Mumbai] [New clause (t) was inserted by Bombay 13 of 1933, Section 10.].]
