Section 58 in The City of Nagpur Corporation Act, 1948
58. Matters which may be provided for by Corporation at its discretion.
- In addition to the other powers and duties conferred or imposed on it by or under this Act or any other Act for the time being in force, the Corporation may in its discretion provide from time to time either wholly or partly for all or any of the following matters, namely :-(a)reclaiming unhealthy localities, laying out whether in areas previously built upon or not, new public streets, and acquiring land for that purpose, including plots of land for building to abut on such streets;(aa)[ slum improvement and upgradation; [These clauses were inserted by Maharashtra 41 of 1994, Section 92.](ab)urban poverty alleviation;(ac)cattle pounds and prevention of cruelty to animals; and(ad)regulation of tanneries;](b)constructing, establishing or maintaining public parks or gardens, libraries, museums, halls, offices, sarais, rest-houses and other public buildings;(c)furthering educational objects other than the establishment and maintenance of primary schools;(d)planting and maintaining road-side and other trees;(da)[ providing for parking or halting places or lots for vehicles on any part of any public street or public place which vests in the Corporation;] [Clause (da) was inserted by Maharashtra 13 of 1992, Section 4.](e)taking a census, and granting rewards for information tending to secure the correct registration of vital statistics;(f)making a survey;(g)the destruction or the detention of ownerless dogs;(h)securing or assisting to secure suitable places for the carrying on of offensive trades;(i)supplying, constructing and maintaining pipe and other fittings for the supply of water to private premises from water-works maintained by the Corporation;(j)supplying, constructing and maintaining receptacles, fittings, pipes and other appliances on or for the use of private premises for receiving and conducting the sewage thereof into sewers under the control of the Corporation;(k)fairs and exhibitions;(l)constructing and maintaining such roads and buildings and other Government works as the State Government may transfer to the Corporation;(m)organisation and management of chemical or bacteriological laboratories for the examination or analysis of water, food or drugs, for the detection of disease or for researches connected with public health;(n)the construction and maintenance in the public streets of drinking fountains for human beings and water-troughs for animals;(o)the prevention of cruelty to animals;(p)the playing of music in squares, gardens or other places of public resort;(q)the construction, purchase, organisation, maintenance or management of tramways, trackless trams or motor transport facilities for the conveyance of the public;(r)preparation and presentation of address to persons of distinction;(ra)[ making any contribution towards any public reception, ceremony or entertainment : [Clauses (ra) and (rb) were substituted for clause (2a) by Maharashtra 42 of 1977, Section 10.]Provided that, the total expenditure on account of such contributions during any financial year shall not exceed rupees twenty-five thousand or such higher amount as the State Government may, from time to time, by notification published in the Official Gazette, specify in this behalf;(rb)with the previous sanction of the State Government and subject to such terms and conditions as the State Government may impose, subscribing to the share capital of any company or co-operative society, with a limited liability established or to be established for maintaining or setting up a slaughter-house or plant for the treatment of town refuse, or for providing any other services in the City, useful to the Corporation in carrying out any of the duties imposed upon it by or under this Act or any other law for the time being in force;](s)any other matter likely to promote the public health, safety or convenience of the public.
