Section 48 in The Himachal Pradesh Municipal Corporation Act, 1994
48. Powers and authorities of municipalities.
(1)Without prejudice to the generality of the provisions of sub-section (1) of section 47, the State Government shall, by notification endow the municipalities with such powers and authorities as may be necessary from time to time to enable them to function as institutions of Local Self Government, subject to such conditions as may be specified therein, with respect to, -(i)the preparation of plans for economic development and social justice ;(ii)the performance of functions and implementation of the schemes which may be entrusted to them including the following, namely: -(1)urban planning including town planning ;(2)regulation of land-use and construction of buildings ;(3)planning for economic and social development ;(4)roads and bridges ;(5)water supply for domestic, industrial and commercial purposes ;(6)public health, sanitation conservancy and solid waste management;(7)fire services ;(8)urban forestry, protection of the environment and promotion of ecological aspects ;(9)safeguarding the interests of weaker sections of society, including the handicapped and mentally retarded ;(10)slum improvement and up gradation ;(11)urban poverty alleviation ;(12)provisions of urban amenities and facilities such as parks, gardens and playgrounds ;(13)promotion of cultural, educational and aesthetic aspects;(14)burials and burial grounds, cremations, cremation grounds and electric crematoriums ;(15)cattle ponds and prevention of cruelty to animals ;(16)vital statistics including registration of births and deaths ;(17)public amenities including street lighting, parking lots, bus stops and public conveniences ;(18)regulation of slaughter houses and tanneries :Provided that the notification regarding devolution of powers under this sub-section shall be issued within three month from the date of commencement of this Act, in the first instance.(2)Nothing contained in the provisions of this section shall be construed to divest the municipalities of various powers and functions vested in them under various provisions of this Act, rules and bye-laws, made thereunder.
