(1)Every Municipality shall-(a)provide on its own or arrange to provide through any agency the following core municipal services:-(i)water-supply for domestic, industrial, and commercial purposes,(ii)drainage and sewerage,(iii)solid waste management,(iv)preparation of plans for [economic] [Inserted by Bihar Act No. 2 of 2014, dated 8.1.2014.] development and social justice,(v)communication systems, construction and maintenance of roads, footpaths, pedestrian pathways, transportation terminals, both for passengers and goods, bridges, over-bridges, subways, ferries, and inland water transport system,(vi)transport system accessories including traffic engineering schemes, street furniture, street lighting, parking areas, and bus stops,(vii)community health and protection of environment including planting and caring of trees on road sides and elsewhere,(viii)markets and slaughterhouses,(ix)promotion of educational, sports and cultural activities, and(x)aesthetic environment, and(xi)[ Provision of basic services for urban poor and urban poverty alleviation.] [Added by Bihar Act No. 2 of 2014, dated 8.1.2014.](b)perform such other statutory or regulatory functions as may be provided by or under this Act or under any other law for the time being in force.(2)The Municipality may, having regard to its managerial, technical financial and organization capacity, and the actual conditions obtaining in the municipal area, decide not to take up, or postpone, the performance of, any of the functions as aforesaid.(3)The State Government may direct a Municipality to perform any of the functions as aforesaid, if such function is not taken up, or is postponed, by the Municipality.(4)The Municipality may plan, build, operate, maintain or manage the infrastructure required for the discharge of any of the functions, as aforesaid, either by itself or by any agency under any concession agreement referred to in Section 166.
