70. Obligatory functions of Municipal Corporation.
- Every Municipal Corporation shall, having regard to the availability of financial resources, make reasonable and adequate provisions for the following matters within its territorial area by any method or measure, which it may lawfully use or take, namely :-(a)construction and maintenance of water works and providing means for the supply of water for domestic and non-domestic purposes;(b)construction and maintenance of sewerage and drainage works and maintenance and cleaning of sewers, drains, public latrines, urinals and similar conveniences;(c)scavenging and cleansing of public streets and public places;(d)collection, removal and disposal of solid wastes including filth, rubbish and other obnoxious or polluted matters;(e)construction, maintenance, alteration and improvement of public streets, bridges, culverts, fly-overs, subways, causeways and the like;(f)design and implementation of traffic engineering schemes for inter section including traffic islands, roundabouts and other measures relating to traffic management and construction and maintenance of parking lots;(g)lighting of public streets and other public places;(h)naming and numbering of streets and numbering of premises;(i)laying out and maintenance of public parks, garden and recreation areas;(j)painting and caring of trees alongside the streets and elsewhere;(k)urban forestry, protection of environment and promotion of ecological aspects;(l)preparation of master plans, regulation of land uses and preparation and implementation of Town Development Schemes in accordance with provision of the Punjab Regional and Town Planning and Development Act, 1995 (Punjab Act 11 of 1995), and preparation of Town Improvement Schemes, and Town Planning Schemes in accordance with the provisions of this Act;(m)specification and enforcement of regular lines of streets and removal of encroachments, obstructions and projections in or upon streets, bridges and other public places;(n)control of all building operations over and under the ground and regulation of building uses;(o)securing or removal of dangerous buildings;(p)co-ordination of all over-ground rights enjoyed by various utility agencies and co-ordination of activities of the agencies concerned with laying and maintenance of underground pipelines, tubes, cables and the like;(q)regulation of exploitation of sub-soil water resources;(r)regulation of all markets and licensing of vendors;(s)regulation and abetment of offensive or dangerous trades or practices;(t)reclamation of unhealthy localities, removal of noxious vegetation and abatement of all nuisances;(u)construction and maintenance of cattle pounds and slaughter houses, regulation of cattle and of shops dealing with meat, fish and poultry;(v)registration of births and deaths;(w)provision, maintenance and regulation of places for the disposal of the dead and disposal of unclaimed dead bodies and carcasses;(x)public vaccination and inoculation and measures for preventing and checking the spread of dangerous diseases;(y)maintenance and development of all properties vested in, or entrusted to the management of the Municipal Corporation;(z)maintenance of all monuments and memories vested in the Municipal Corporation;(za)preventive measures against fire and protection of life and property against fire;(zb)provisions for neighbourhood communication centre for interaction with the public on matters related to civic services;(zc)compilation and maintenance of records and statistics relating to the administration of the Municipal Corporation; and(zd)any other function assigned to or obligation imposed on, the Municipal Corporation by or under this Act or any other law for the time being in force.
