Section 114 in Uttar Pradesh Municipal Corporation Act, 1959
114. [ Obligatory duties of the Corporation. [S. 114 shall stand affected as soon as a Jal Sansthan is constituted for a city vide U.P. Act 43 of 1975, S.100. See Note 1 under S. 115.]
- 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, -(i)erection, where there are no natural boundary marks, of substantial boundary marks of such description and in such a position as shall be approved by the State Government defining the limits or any alteration in the limits of the City;(ii)the naming or numbering of streets and of public places vesting in the Corporation and the numbering of premises;(iii)the collection and removal of sewage, offensive matter and rubbish and treatment and disposal thereof including establishing and maintaining farm or factory;(iv)the watering, scavenging and cleansing of all public streets and places in the City and the removal of all sweepings therefrom;(vi)the construction, maintenance and cleansing of drains and drainage works, and of public latrines, water-closets, urinals and similar conveniences;(vii)supplying, constructing and maintaining in accordance with the general system approved by the Corporation receptacles, fittings, pipes and other appliances whatsoever on or for the use of premises for receiving and conducting the sewage thereof into drains under the control of the Corporation;(viii)the management and maintenance of all Corporation waterworks and the construction or acquisition of new works necessary for a sufficient supply of water [for domestic, industrial and commercial purposes];(ix)guarding from pollution water used for human consumption and preventing polluted water from being so used;(x)the lighting of public streets, Corporation markets and public buildings and other public places vested in the Corporation;[(ix-a) the construction and maintenance of parking plots, bus stops and public conveniences] [Inserted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).];(xi)the establishment, maintenance or supports 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;(xii)preventing and checking the spread of contagious, infectious and dangerous diseases;(xiii)provision for anti-rabic treatment;(xiv)maintenance of ambulance service;(xv)establishing and maintaining a system of public vaccination;(xvi)the registration of vital statistics including births and deaths;(xvi)[ establishing, maintaining and assisting maternity centres and child welfare and birth control clinics and promoting population control, family welfare and small family norms;] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).](xvii)the organization, maintenance or management of chemical or bacteriological laboratories for the examination or analysis of water, food or drugs, for the detection of diseases or adulteration or for researches connected with public health;(xviii)the reclamation of unhealthy localities, the removal of noxious vegetation and generally the abatement of all nuisances;(xix)the regulation and abatement of offensive and dangerous trades, callings or practices including prostitution;(xx)the maintenance, fixing 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 or aiding within its means any arrangement made with the same objects by any other institution;(xxi)the construction and maintenance of public markets and slaughterhouses, [tanneries] [Inserted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).] and the regulation of all markets and slaughterhouses;(xxii)the securing or removal of dangerous buildings and places;(xxiii)maintaining hydrants and rendering such assistance, including the maintaining or managing of a fire brigade in extinguishing fires and protecting life and property when fires occur, as the State Government may by general or special order direct from time to time;(xxiv)the removal of obstructions and projections in or upon streets, bridges and other public places;(xxv)establishing, maintaining, aiding and suitably accommodating schools for primary education including nursery education;(xxvi)establishing and maintaining or granting aid to institutions of physical culture;(xxvii)maintaining or contributing to the maintenance of veterinary hospitals;(xxviii)the construction or acquisition and maintenance of cattle-pounds;(xxix)the construction, maintenance, alteration and improvement of public streets, bridges, sub-ways, culverts, causeways and the like;(xxx)planting and maintaining trees on road sides and other public places;(xxxi)regulation of traffic and provisions of traffic signs;(xxxii)assisting by constructing and maintaining residential quarters, by giving loans in the proper housing of Corporation conservancy staff and all sections of working classes;(xxxiii)town planning and improvement including slum clearance and preparation and execution of housing schemes and laying out of new streets;[(xxxiii-a) promoting urban forestry and ecological aspects and protection of the environment;] [Inserted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).](xxxiv)maintaining and developing the value of property vested in, or entrusted to the management of the Corporation;[(xxxiv-a) safeguarding the interest of weaker sections of society including the handicapped and mentally retarded; [Inserted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).](xxxiv-b) the promotion of cultural, educational and aesthetic aspects;(xxxiv-c) the construction and maintenance of cattle pounds and prevention of cruelty to animals];(xxxv)the maintenance of a Corporation office and of all public monuments and open space and other property vesting in the Corporation;(xxxvi)the issue of a Bulletin reporting proceedings or substance of proceedings of the Corporation and of its committees and giving other information about the activities of the Corporation;(xxxvii)prompt attention to official letters and preparation and submission of such return, statements and reports as the State Government requires the Corporation to submit; and(xxxviii)fulfillment of any obligation imposed by or under the Act or any other law for the time being in force.(xxxix)[ slum improvement and upgradation; [Inserted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).](xl)urban poverty alleviation;(xli)providing urban amenities and facilities such as parks, gardens and play grounds.]
