Section 63 in The Bombay Provincial Municipal Corporations Act, 1949
63. Matters to be provided for by the Corporation. - [(1) It shall be incumbent on the Corporation to make reasonable and adequate provision, by any means or measures which it is lawfully competent to it to use or to take, for each of the following matters, namely :-
(1)erection of substantial boundary marks of such description and in such position as shall be approved by the [State] Government defining the limits or any alteration in the limits of the City;(2)the watering, scavenging, and cleansing of all public streets and places in the city and the removal of all sweeping therefrom;(3)the collection, removal, treatment and disposal of sewage, offensive matter and rubbish and, if so required by the [State] Government, the preparation of compost manure from such sewage, offensive matter and rubbish [and solid waste management];(4)the construction, maintenance and cleansing of drains and drainage works and of public latrines, water-closets, urinals and similar conveniences;(5)the entertainment of a fire-brigade equipped with suitable appliances for the extinction of fires and the protection of life and property against fire;(6)the construction or acquisition and maintenance of public hospitals and dispensaries including hospitals for the isolation and treatment of persons suffering or suspected to be infected with a contagious or infectious disease and carrying out other measures necessary for public medical relief;(7)the lighting of public streets, municipal markets and public buildings vested in the Corporation;(8)the maintenance of a municipal office and of all public monuments and open spaces and other property vesting in the Corporation;(9)the naming or numbering of streets and of public places vesting in the Corporation and the numbering of premises;(10)the regulation and abatement of offensive and dangerous trades or practices;(11)the maintenance, change and regulation of places for the disposal of the dead and the provision of new places for the said purpose and disposing of unclaimed dead bodies;(12)the construction or acquisition and maintenance of public markets and slaughter-houses [and tunneries] and the regulation of all markets and slaughter-houses [and tunneries];(13)the construction or acquisition and maintenance of cattle pounds [and prevention of cruelty to animal];(14)public vaccination in accordance with the provisions of the Bombay District Vaccination Act, 1892 [Bombay 1 of 1892];(15)maintaining, aiding and suitably accommodating schools for primary education;(16)the reclamation of unhealthy localities, the removal of noxious vegetation and generally the abatement of all nuisances;(17)the registration of births and deaths;(18)the construction, maintenance, alteration and improvement of public streets, bridges, sub-ways, culverts, cause-ways and the like;(19)the removal of obstructions and projections in or upon streets, bridges, and other public places;(20)the management and maintenance of all municipal water works and the construction or acquisition of new Works necessary for a sufficient supply of water for public and private purposes;(21)preventing and checking the spread of dangerous diseases;(22)the securing or removal of dangerous buildings and places;(23)the construction and maintenance of residential quarters for the municipal conservancy staff;[(23A) The preparation of plans for economic development and social justice;(23B)The performance of functions and the implementation of schemes that may be entrusted by the State Government.](24)fulfilment of any obligation imposed by or under this Act or any other law for the time being in force;(25)subject to adequate provision being made for the matters specified above, the provision of relief to destitute persons in the City in times of famine and scarcity and the establishment and maintenance of relief works in such times.[(a) It shall also be incumbent on the Corporation to make, in its budget for every official year, provision for making expenditure to the extent of such amount, not exceeding ten per cent, of its income for such year other than the income from the proceeds of the Transport Undertaking and any other specified items of income as the State Government may, from time to time, determine and notify in the Official Gazette, for the purpose of providing basic facilities, like water supply, drainage, sanitation, street lights, medical aid, slum clearance and such other matters in areas predominantly populated by members of Scheduled Castes, Scheduled Tribes and other socially and economically backward class of people, and if the expenditure so provided for is not fully incurred in the official year for which it is provided, the balance shall be carried forward in the budget of the next succeeding year.Explanation. - In this sub-section, "specified items" means such items as the State Government may, in relation to any Corporation, by order, specify for the purpose of this sub-section.]
