Section 97(4) in West Bengal Municipal Corporation Act, 2006
(4)in the sphere of administration, -(a)survey of lands and buildings and preparation and maintenance from time to time of survey maps and plans of the Corporation area and other records relating to survey;(b)removal of 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 Corporation area;(f)destruction of noxious animals or diseased unclaimed dogs;(g)compilation and maintenance of records and statistics relating to administrative functions of the Corporation;(h)maintenance and development of all properties vested in, or entrusted with, the management of the Corporation;(i)removal of unauthorised encroachment on public streets and public places;(j)checking construction of unauthorised buildings and pulling down unlawful constructions;(k)ensuring stoppage of wastage of water supply and other civic facilities;(l)protection of public properties in general and civic properties in particular;(m)abatement of pollution of all kinds;(n)controlling stray animals and birds;(o)measures as may be required for fire prevention and fire safety under the West Bengal Fire Services Act, 1950 (West Ben. Act XVIII of 1950), and the rules made thereunder;(p)providing adequate training facilities for the employees of the Corporation and equipping and motivating them for public service;(q)observance of days of national importance.
