Section 12 in The M.P. Nagariya Kshetron Ke Bhumihin Vyakti (Pattadhruti Adhikaron Ka Pradan Kiva Jana) Rules, 1998
12. Powers and functions of the Mohalla Samiti.
- The powers and functions of the Mohalla Samiti shall be as follows :-(a)To prepare a detailed scheme for the development of the locality at its present site or its resettlement elsewhere.(b)To prevent unauthorised occupation or construction in the locality and to lake action to remove them, if found.(c)To take measures for the security of the locality.(d)To conduct compaigns for the prevention of child labour and consumption of liquor and other toxic substances, satta, gambling and similar unlawful activities.(e)To ensure peaceful public celebrations on the occasion of festivals, anniversaries, etc.(f)To conduct local compaigns for social welfare and health care.(g)To collect development charge, conservancy tax, light lax, fire tax and such other taxes and fees, if authorised by the Government or the urban local body as the case may be, and to credit them in the prescribed manner.
