Section 87 in The Asansol Municipal Corporation Act, 1990.
87. Obligatory functions of the Corporation. -
It shall be the obligatory duty of the Corporation to make reasonable and adequate provision for the following matters within the limits of the city and within the financial means at its disposal, namely:-(1)in the sphere of public works,-(a)construction and maintenance of water works and providing by itself or by an agency, means for supply of water for public and private purposes;(aa)[] [Clause (aa) Inserted by W.B. Act 17 of 1995.] providing by itself or by an agency, means of supply of water for fire-fighting purposes;(b)construction, maintenance and cleansing of sewers and drains, sewerage and drainage works;(c)construction, maintenance and cleansing of public latrines, urinals and similar conveniences;(d)construction, maintenance, alteration and improvement of public streets and street furniture, bridges and culverts, flyovers, sub-ways, cause-ways and the like;(e)naming of streets and numbering of premises;(f)lighting of public streets and other public places,(g)planting and care of trees on road-side and elsewhere;(h)construction and maintenance of municipal markets and slaughter houses and the regulation of all markets and slaughter houses;(i)maintenance of all monuments vested in the Corporation;(2)in the sphere of public health and sanitation,-(a)scavenging, removal and disposal of filth, rubbish and other obnoxious or polluted matters;(b)reclamation of unhealthy localities, removal of noxious vegetation and abatement of all nuisances;(c)regulating and abating offensive and dangerous trades or practices;(d)watering and cleansing of public streets and other public places;(e)ensuring the wholesomeness of water supplied for drinking and domestic purposes;(f)regulation of the places for the disposal of the dead and the provision and maintenance of places for the said purpose;(g)measures for preventing and checking the spread of dangerous diseases;(h)public vaccination and inoculation;(i)removal and disposal of the unclaimed dead bodies and carcases of dead animals;(j)maintenance of all public tanks and regulating the re-excavation, repair and up-keep of all private tanks, wells and other sources of water supply on such terms and conditions as the Mayor-in-Council may deem proper;(k)conversion of all service privies into sanitary latrines and providing adequate facilities for sanitation to that open defecation may be completely done away with;(l)disposal of the solid and liquid wastes consistent with efforts to cause recovery and re-use of all that can be salvaged;(3)in the sphere of town planning and development,-(a)devising town planning within the limits of the city in accordance with the laws relating to town planning for the time being in force;(b)regulating the land-use pattern in the fringe areas of the city in accordance with the law applicable for the purpose;(c)improvement of bustees;(d)control of regular lines of streets;(e)control of all building operations and regulation of building uses;(f)Co-ordination of all overground rights enjoyed by service agencies;(g)Co-ordination of activities of agencies relating to laying and maintenance of underground pipelines, tubes, cables and the like;(h)laying out and maintenance of public parks, squares, gardens or recreation area;(i)re-development of congested areas for providing better living conditions;(j)planned development of new areas for human settlements;(k)preservation of monuments and places of historical, artistic and other importance;(I)measures for beautification of the township by setting up fountains and statues providing recreational areas, improving river banks, landscaping and the like;(4)in the sphere of administration,-(a)survey of buildings and lands and the preparation and maintenance from time to time of survey maps and plans of the city and other records relating to survey;(b)removal of obstruction and projections in or upon streets, bridges and other public places;(c)securing or removal of dangerous buildings and places;(d)registration of births and deaths;(e)providing boundary marks for the municipal area;(f)destruction of noxious animals or diseased unclaimed dogs;(g)compilation and maintenance of records and statistics relating to the administrative functions of the Corporation;(h)maintenance and development of all properties vested in or entrusted with the management of the Corporation;(i)removal of unauthorised encroachment on public streets and public places;(j)checking the construction of unauthorised buildings and pulling down unlawful constructions;(k)ensuring the stoppage of wastage of water supply and other civic facilities;(I)protection of public properties in general and civic properties in particular;(m)abatement of pollutions of all kinds;(n)controlling stray animals and birds;(o)[] [Clause (o) substituted by W.B. Act 17 of 1995.] measures as may be required for fire prevention and fire safety under the West Bengal Fire Services Act, 1950, and the rules made thereunder;(p)providing adequate training facilities for the Corporation employees and equipping and motivating them for public service;(q)observance of days of national importance.
