Section 124 in The Chhattisgarh Municipalities Act, 1961
124. Discretionary powers of Council.
- A Council may, at its discretion, provide, either wholly or partly out of the Municipal property and fund, for all or any of the following matters, namely:-(a)reclaiming unhealthy localities, laying out, whether in areas previously built upon or not, new; public streets, and acquiring land for that purpose, including plots of land for building to abut on such streets;(b)constructing, establishing or maintaining public parks, gardens, play-grounds and open spaces, libraries, museums, lunatic asylums, halls, offices, dharamshalas, rest-houses and other public buildings;(c)furthering educational objects;(d)planting and maintaining roadside and other trees;(e)watering public streets and places;(f)playing of, music in squares, gardens or other places of public resort;(g)taking a census, for local purposes land granting rewards for information which may tend to secure the correct registration of vital statistics;(h)making a survey;(i)paying the salaries and allowances, rent and other charges incidental to the maintenance of the Court of any stipendiary or honorary Magistrate, or any portion of any such charges;(j)destruction or the detention of dogs and pigs which may be destroyed or detained under the provisions of this Act or under any other enactment for the time being in force in the State;(k)securing or assisting to secure suitable places for the carrying on of the dangerous and offensive trades specified by or under this Act;(l)supplying, constructing and maintaining receptacles, fittings, pipes and other appliances whatsoever, on or for the use of private premises for receiving and conducting the sewage thereof into sewers under control of the Council;(m)establishing and maintaining a farm or factory for the disposal of sewage;(n)promoting the well-being of Municipal employees or class of employees and of their dependents;(o)providing housing accommodation for any class of employees of the Council other than the conservancy staff;(p)the construction of sanitary dwelling houses for the poorer classes;(q)making contribution towards the construction, establishment or maintenance of educational institutions including libraries and museums, hospitals, dispensaries, or similar institutions providing public medical relief or engaged in social work or other institutions of a charitable nature;(r)the acquisition and maintenance of pasture lands or grazing grounds and the establishment and maintenance of dairy farms and breeding stud;(s)the setting up of dairies or farms for the supply, distribution and processing of milk or milk products for the benefit of the inhabitants of the Municipal area;(t)securing and distributing either free or at reduced price, particularly for the use of expectant and nursing mothers, children and invalids, full-cream or skimmed milk, condensed milk, evaporated milk, milk powder and synthetic or soyabean milk;(u)establishing and running, lodging and boarding houses;(v)establishing and running eating; houses such as refreshment rooms, tea shops, sweetmeat shops, restaurants, cases, canteens, hotels and any such place where food and drinks are served;Explanation. - For the purposes of this clause "drinks" shall not include such drinks to which provisions of the Chhattisgarh Excise Act, 1915 (II of 1915), or the Chhattisgarh Prohibition Act, 1938 (VII of 1938), apply;(w)providing and maintaining public bathing places or swimming pools with sheds, booths and other conveniences;(x)undertaking any commercial enterprise;(y)constructing and maintaining such roads, buildings and other Government works other than irrigation works, as the State Government may, in accordance with rules made under this Act, transfer to the Council;(z)providing for the maintenance and treatment of lunatics and lepers residing within or removed from the Municipal area at an asylum, hospital or house approved by the State Government;(aa)arranging for the removal of lunatics, lepers and persons needing anti-rabic treatment to an asylum, hospital or house whether within or without the Municipal limits set up for the treatment of such persons;(bb)holding melas and fairs;(cc)establishing ashrams for destitutes, blind, crippled, lame, disabled and old persons;(dd)establishing and maintaining veterinary dispensaries;(ee)any public reception, ceremony, entertainment or exhibition within the Municipality at a cost not exceeding such amount as may be prescribed by rules in this behalf:Provided that a resolution in that behalf is passed by the Council at an ordinary meeting;(ff)Any matter likely to promote the public health, education, safety and convenience of the public not otherwise provided for;(gg)Establishing and maintaining hospitals and dispensaries;(hh)Establishing and maintaining poor houses; and(ii)[ Urban planning including town planning; [Inserted by M.P. Act No. 17 of 1994.](jj)Regulation of land use and construction of buildings;(kk)Planning for economic and social development;(ll)Urban forestry, protection of the environment and promotion of ecological aspects;(mm)Safeguarding the interest of weaker sections of society including the handicapped and mentally retarded; and(nn)Urban poverty alleviation;](oo)[] [Clause (ii) renumbered as clause (oo) by M.P. Act No. 17 of 1994.] any other matter with the previous approval of the State Government.
