(2)The Board in addition to its obligation under Sub-section (1) shall provide for each of the following matters and for rendering all such services as may be relevant thereto, namely :(a)construction, maintenance and cleansing of drains and drainage works and public latrines, urinals and similar conveniences;(b)construction and maintenance of works and means for providing supply of water for public and private purposes;(c)scavenging, removal and disposal of filth, rubbish and other obnoxious or polluted matters;(d)establishment and maintenance of hospitals and dispensaries and the carrying out of other measures necessary for public medical relief;(e)construction and maintenance of markets and slaughter houses and regulation of all markets and slaughter houses;(f)the regulation of places for the disposal of the dead and the provision and maintenance of places for the said purpose;(g)regulation and abatement of offensive or dangerous trades, occupation and practices;(h)regulation, maintenance, alteration and improvement of public streets, bridges, culverts, causeways and the like;(i)maintenance of fire-brigade and protection of life and property in case of fire;(j)lighting, watering and cleansing of public streets and other public places; and(k)fulfilment of any other obligation imposed by or under this Act or any other law for the time being in force.
