Section 123(1) in The Chhattisgarh Municipalities Act, 1961
(1)In addition to the duties imposed upon it by or under this Act or any other enactment for the time being in force, it shall be the duty of a Council to undertake and make reasonable and adequate provision for the following matters within the limits of the Municipality, namely:-(a)lighting public streets, places and buildings;(b)cleansing public streets, places and sewers, and all places, not being private property, which are open to the enjoyment of the public whether such places are vested in the Council or not; removing noxious vegetation, and abating all public nuisances;(c)disposing of night-soil and rubbish and preparation of compost manure from night-soil and rubbish;(d)extinguishing fire and protecting life and property when fire occurs;(e)regulating or abating offensive or dangerous trades or practices;(f)removing obstructions and projections in public streets or places and in spaces not being private property, which are open to the enjoyment of public, whether such spaces are vested in the Council or in the State Government;(g)acquiring, maintaining, changing and regulating places for the disposal of the dead;(h)taking special measures as may be required by the prescribed authority or any other authority empowered to issue a direction in this behalf under any law for the time being in force for disposal of dead bodies during epidemics and other unforeseen emergencies;(i)securing or removing dangerous building or places, and reclaiming unhealthy localities;(j)constructing, altering and maintaining public streets, culverts, Municipal boundary marks, markets, hats, slaughter-houses, latrines, privies, urinals, drains, sewers, drainage works, sewerage works, baths, washing places, drinking fountains, tanks, wells, dams and the like;(k)establishing and managing cattle pounds, including, where the Cattle Trespass Act, 1871 (I of 1871), is in operation, all the functions of the State Government and the Magistrate of the district under Sections 4, 5, 6, 7, 12, 14, 17 and 19 of that Act;(l)obtaining a supply or an additional supply of water, proper and sufficient, for preventing danger to the health of the inhabitants and domestic cattle on account of insufficiency or unwholesomeness of the current supply when such supply or additional supply can be obtained at a reasonable cost and having such water analysed periodically;(m)naming streets and parks and numbering houses;(n)registering births, marriages and deaths;(o)public vaccination;(p)providing suitable accommodation for any calves, cows or buffaloes required within the Municipal limits for the supply of animal lymph;(q)registration of cattle and carrying out the census of agricultural cattle at such intervals as may be prescribed;(r)taking such measures as may be required to prevent the out-break or spread or recurrence of infectious disease;(s)preparing such annual reports on the Municipal administration as the State Government may, by general or special orders, require the Council to submit;(t)erecting substantial boundary marks: of such description and in such position as shall be approved by the Collector, defining the limits or any alteration in the limits of the Municipality;(u)constructing and maintaining residential quarters for the conservancy staff of the Council;(v)establishing and maintaining primary schools:Provided that the State Government may, by notification and subject to such conditions as it may like to impose, exempt any Municipality from any of the provisions of this section.
