Section 22(1) in Madhya Pradesh Investment Region Development and Management Act, 2013
(1)The Agency shall ordinarily make adequate provisions, for each of the following matters in the scheme area, namely: -(a)lighting public streets, places and building;(b)cleaning public streets, places and sewers and all spaces not being private property, which are open to the enjoyment of the public, whether such spaces are vested with the Agency or not, removing noxious vegetation, and abating all public nuisance;(c)the maintenance of the fire-brigade for extinguishing fire, and protection of life and property when fires occur;(d)regulating or abating dangerous or offensive trades or practices;(e)removing obstructions and projections in public streets and places and in spaces not being private property, which are open to the enjoyment of the public;(f)securing or removing dangerous buildings or places;(g)constructing, altering and maintaining public streets, culverts and boundary marks, drains, sewers and providing public facilities for drinking water;(h)the management and maintenance of all water works and the construction and maintenance of new work and means for providing a sufficient supply of suitable water for public and private purposes;(i)the erection in proper and convenient situations on scheme land toilets, and other conveniences for the public and the maintenance and the cleansing of the same;(j)the maintenance of an ambulance service;(k)the maintenance of Agency's office and of all public monuments and other property vested in the Agency;(l)provision of traffic signs;(m)the maintenance of public park, gardens, recreation grounds, public places and open spaces in existence and vested in the Agency;(n)fulfilling any obligation imposed by this Act or any other law for the time being in force;(o)construction, establishing or maintaining public parks or gardens, library, museums, halls, theaters, stadiums, offices, sarais, rest houses other public building;(p)planting and maintaining road side and other trees;(q)making a survey;(r)the detention of owner less dogs or stray pigs, or detention of animals causing nuisance;(s)securing or assisting and maintaining pipe and other fitting for the supply of water to private premises from water works maintained by the Agency;(t)fair and exhibitions, or athletics or games competitions or tournaments;(u)constructing and maintaining such roads and buildings and other Government works as the Government may transfer to the agency;(v)organization and management of chemical or bacteriological laboratories for the examination on analysis of water, food or drugs, for the detection of disease or for researches connected with public health;(w)the construction and maintenance in the public streets of drinking fountains for human beings and water-troughs for animals;(x)the playing of music in squares, gardens or other places of public resort;(y)the construction, purchase, organization, maintenance or management of public transport facilities for the conveyance of the public;(z)prevention of vagrancy, establishing and maintaining poor houses;(za)establishing and maintaining a farm or factory for the disposal of sewage's;(zb)swimming pools, public wash houses, bathing places, and other institution designed for the improvement of public health;(zc)the purchase of any undertaking for the supply of electric energy or gas or starting or subsidizing of any such undertaking;(zd)measures to meet any calamity;(ze)the regulation of lodging houses, and boarding houses, hotels;(zf)establishing and maintaining means necessary for public medical relief;(zg)matters likely to promote the public health, safety or convenience of the public;(zh)urban planning including town planning;(zi)regulations of land-use and construction of buildings;(zj)planning for economic and social development;(zk)nothing contained in above shall restrict the power of the agency to make provisions for any function required for the scheme area.
