Section 66 in The Maharashtra Municipal Corporations Act, 1949
66. Matters which may be provided for by Corporation at its discretion. - The Corporation may, in its discretion, provide from time to time, either wholly or partly, for all or any of the following matters, namely :-
(1)the organisation, maintenance or management of institutions within or without the City for the care of persons who are infirm, sick or incurable, or for the care and training of blind, deaf, mute or otherwise disabled persons or of handicapped children;[(1A) slum improvement and upgradation;(1B)urban poverty alleviation;(1C)cattle pounds and prevention of cruelty to animals;(1D)regulation of tanneries](2)the organisation, maintenance or management of maternity and infant welfare homes or centres;(3)the provision of milk to expectant or nursing mothers or infants or school children;(4)the organisation, maintenance or management of chemical or bacteriological laboratories for the examination or analysis of water, food or drugs,. for the detection of diseases or for researches connected with public health;(5)swimming pools, public wash houses, bathing places and other institutions designed for the improvement of public health;(6)dairies or farms within or without the City for the supply, distribution and processing of milk or milk products for the benefit of the residents of the City;(7)the construction and maintenance in public street, or places of drinking fountains for human beings and water-troughts for animals;(8)the planning and maintenance of trees on road sides and elsewhere;[(8A) providing for parking or halting places or lots for vehicles on any part of any public street or public place which vests in the Corporations](9)the provision of music for the people;(10)the provision of public parks, gardens, play-grounds and recreation grounds;(11)the holding of exhibitions, athletics or games;(12)the regulation of lodging houses, camping grounds and rest houses in the City;(13)the maintenance of an ambulance service;(14)the construction, establishment and maintenance of theatres, rest-houses and other public buildings;(15)the organisation or maintenance, in times of scarcity, of shops or stalls for the sale of necessaries of life;(16)the building or purchase and maintenance of dwellings for municipal officers and servants;(17)the grant of loans for building. purposes to municipal servants [* * *] on such terms and subject to such conditions as may be prescribed by the Corporation;(18)any other measures for the welfare of municipal servants or any class of them;(19)the purchase of any undertaking for the supply of electric energy or gas or the starting or subsidising of any such undertaking which may be in general interest of the public;(20)the construction, purchase, organisation, maintenance or management of light, railways, tramways, trackless trams, or motor transport facilities for the conveyance of the public or goods within or with out of the City;(21)the furtherance of educational objects other than those mentioned in clause (15) of section 63 and making grants to educational institutions within or without the City;(22)the establishment and maintenance or the aiding of libraries, museums and art galleries, botanical or zoological collections and the purchase of construction on buildings therefor;(23)the construction or maintenance of infirmaries or hospitals for animals;(24)the destruction of birds or animals causing a nuisance, or of vermin, and the confinement or destruction of stray or ownerless dogs;(25)contributions towards any public fund raised for the relief of human suffering within the City or for the public welfare;(26)the preparation or presentation of addresses to persons of distinction;(27)the registration of marriages;(28)the granting of rewards for information which may tend to secure the correct registration of vital statistics;(29)paying the salaries and allowances, rent and other charges incidental to the maintenance of the Court of any stipendiary magistrate or any portion of such charges;(30)the acquisition and maintenance of grazing grounds and the establishment and maintenance of a breeding stud;(31)establishing and maintaining a farm or factory for the disposal of sewage;(32)supplying, constructing and maintaining, in accordance with the general system approved by the Corporation, receptacles, fittings, pipes and other appliances whatsoever on or for the use of premises for receiving and conducting the sewage thereof into drains under the control of the Corporation;(33)granting rewards for information regarding the infringement of any provisions of this Act, or of the rules, bye-laws, regulations or standing orders;(34)laying out whether in areas previously built upon or not, new public streets and acquiring land for that purpose and land required for the construction of buildings or cartilages thereof to abut on such street or streets;(35)the building or purchase and maintenance of suitable dwellings for the poor and working classes, or the grant of loans or other facilities to any person, society, or institution interested in the provision of such dwellings;(36)the provision of shelter to destitute or homeless persons and any form of poor relief;(37)the building or purchase and maintenance of sanitary stables, or byres for horses, ponies or cattle used in hackney carriages or carts or for milch-kine;(38)surveys of buildings or lands;(39)measures to meet any calamity affecting the public in the City;(40)making contributions to the funds of the local-self Government Institute, Bombay;[(41) making any contribution towards any public reception, ceremony or entertainment :Provided that, the total expenditure on account of such contributions during any official year shall not exceed rupees twenty-five thousand or such higher amount as the State Government may, from time to time, by notification published in the Official Gazette, specify in this behalf][(41A) with the previous sanction of the State Government and subject to such terms and conditions as the State Government may impose, subscribing to the share capital of any company or co-operative society, with a limited liability, established or to be established for maintaining or setting up a slaughter house, or for providing any other services in the City, useful to the Corporation in carrying out any of the duties imposed upon it by or under this Act or any other law for the time being in force.](42)any measure not hereinbefore specifically named, likely to promote public safety, health, convenience or instruction.[66A. Performance of functions by agencies. - When any duty has been imposed on, or any function has been assigned to, a Corporation under this Act or any other law for the time being in force, or a Corporation has been entrusted with the implementation of a scheme, by the State Government or any other authority,-(i)the Corporation may, either discharge such duty or perform such function or implement such schemes by itself; or(ii)subject to such directions as may be issued and the terms and conditions as may be determined by the State Government, cause it to be discharged, performed or implemented by any agency:Provided that, the Corporation may also specify terms and conditions, not inconsistent with the terms and conditions determined by the State Government for such agency arrangements.]Respective functions of the several Municipal Authorities
