(1)Subject to the charges specified in Section 116 and subject to the payment of other sums, charges and costs necessary for carrying this Act into effect or duly directed or sanctioned for payment from Municipal Fund by or under any of the provisions of this Act, other than the provisions of this Section or under any other enactment for the time being in force, the Municipality may apply the Municipal Fund to any of the following purposes within the Municipal area that is to say -(i)the construction, diversion, maintenance and improvement of roads, tramways, bridges, parks, squares, gardens, tanks, ghats, wells, channels, latrines and urinals;(ii)the watering and cleaning of roads;(iii)the lighting of public roads and provision, purchase, exploitation and maintenance of electric, gas or other undertakings for lighting public and private roads, places and buildings;(iv)water-supply;(v)conservancy and drainage, including out-fall works and sewerage disposal;(vi)disposal of night-soil by the conversion of the same into compost manure;(vii)the acquiring, keeping and equipping of open spaces for purposes of ventilation or for the promotion of physical exercise and public recreation;(viii)the planting and preservation of trees on roads and public places;(ix)the construction, maintenance and improvement of offices and others buildings under the control of the Municipal Council or required for Municipal purposes;(x)the construction and maintenance of model dwelling houses for the working classes and for poorer classes and encouragement as co-operative building societies by loans;(xi)construction and maintenance of homes for disabled and homeless paupers;(xii)maintenance of public monuments;(xiii)the construction establishment, maintenance and improvement of schools and hostels to be used in connection with schools either wholly or by means of grant-in-aid;(xiv)the training of teachers and the establishment of scholarships;(xv)the construction, establishment, maintenance and improvement of hospitals dispensaries, sanatorium, leprosy asylums, lunatic asylums, orphanages rescue houses, maternity houses, child welfare centres, sarais, poor-houses and dharmasalas either wholly or by means of grant-in-aid;(xvi)the employment of vaccinators and the promotion of vaccination;(xvii)the training and employment of Health Officers, Sanitary Inspectors, Medical practitioners, compounders, nurses, health visitors, matrons, dhais and midwives;(xviii)the prevention of the spread of dangerous diseases;(xix)regulating and abetting offensive or dangerous trades and removing noxious vegetation;(xx)the registration of births, deaths, and marriages;(xxi)the payment of the expenses of indigent inhabitants of the Municipality for journeys to and from any hospital, established in any part of India, for the treatment of special diseases, and of their subsistence and proper clothing there at according to such scale as may be fixed by the municipality;(xxii)payment of contribution for the treatment at recognised sanatorium for the Municipal employees suffering from leprosy or tuberculosis;(xxiii)the improvement of the breed of cattle;(xxiv)the payment of rewards for the destruction of noxious animal or diseased or unclaimed dogs;(xxv)all acts and things which are necessary for carrying out the purposes of cruelty to animals;(xxvi)the construction, establishment, maintenance and improvement of Municipal markets or cart stands or slaughter houses or the taking of markets or slaughter houses on lease;(xxvii)the construction, establishment, maintenance improvement of Municipal dairy farms, grazing grounds and milk depots and all act and things that may be necessary for the increase and improvement of the supply of milk and milk-products;(xxviii)the establishment and maintenance of public places for the disposal of the dead;(xxix)the provisions and maintenance of and assistance to public libraries, reading rooms, art galleries, gymnasia or other institutions connected with the diffusion of mental and physical culture or technical instruction;(xxx)the establishment and maintenance of a fire brigade;(xxxi)the holding of fairs and industrial sanitary and health exhibitions and cattle shows;(xxxii)the taking of a census for the purposes of the Municipal area;(xxxiii)the survey of buildings and lands and the preparation and maintenance from time to time of survey maps and plans and of other land records relating to survey and survey marks;(xxxiv)the giving of relief and the establishment of relief works in time of famine, scarcity, of any natural calamity;(xxxv)the disposal of unclaimed corpses and the burial or cremation of paupers, and the payment of contributions to charitable institutions for assisting in such disposal, burial or cremation;(xxxvi)provision and regulation of standard weights, scales and measures and public weighing places;(xxxvii)the re-excavation and repair of private tanks, well and other sources of water-supply on such terms and conditions as the Council may deem proper;(xxxxviii)contribution to the Union of Municipal Councils;[xxxix] [Inserted vide Orissa Act No. 12 of 1953.] the payment of expenses of the Chairperson, Vice-Chairperson [* * *] [Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] Councillor or any officer or servant of the Municipality to attending any conference or meeting for any other purpose in the interest of local authorities concerned; and](xl)[ all acts and things which are likely to promote the safety, health, welfare or convenience of the inhabitants of Municipal area expenditure whereon may declared by the Municipality [* * *] [Renumbered vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] to be an appropriate charge on the Municipal Fund:[Provided that where any such act or thing involves an expenditure of more than [five thousand rupees] [Proviso added vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.] the Municipality shall obtain the sanction of the State Government before making a declaration under this clause.]
