Section 226A in The Howrah Municipal Corporation Act, 1980
226A. [ Responsibilities of Corporation. [Sections 226A and 226B inserted by W.B. Act 36 of 1994.]
- Subject to the provisions of the Constitution of India, the Corporation may, in its discretion, provide for -(a)the preparation of plans for economic development and social justice;(b)the performance of functions and the implementation of schemes as may be entrusted to it including those in relation to the matters specified below :-(i)urban planning including town planning;(ii)regulation of land-use and construction of buildings;(iii)planning for economic and social development;(iv)roads and bridges;(v)water supply for domestic, industrial and commercial purposes;(vi)public health, sanitation, conservancy and solid waste management;(vii)urban forestry, protection of the environment and promotion of ecological aspects;(viii)safeguarding the interests of weaker sections of society, including the handicapped and mentally retarded;(ix)slum improvement and upgradation;(x)urban poverty alleviation;(xi)provision of urban amenities and facilities such as parks, gardens and playgrounds;(xii)promotion of cultural, educational and aesthetic aspects;(xiii)burials and burial grounds; cremations, cremation grounds and electric crematoriums;(xiv)cattle pounds; prevention of cruelty to animals;(xv)vital statistics including registration of births and deaths;(xvi)public amenities including street lighting, parking lots, bus stops and public conveniences;(xvii)regulation of slaughter-houses and tanneries.]
