Section 513(1) in The Orissa Municipal Corporation Act, 2003
(1)Without prejudice to the generality of the provisions of Section 512 the Corporation shall, either by itself or through any other agency, undertake functions relating to the following matters, namely : -(a)supply of pure water,(b)low cost sanitation,(c)environmentally sound solid waste management,(d)toxic waste collection and disposal,(e)waste recycling and recovery,(f)preservation of wetlands,(g)control of air pollution,(h)control of sound pollution,(i)control of cattle and other animals in the corporation area,(j)area improvement and resettlement,(k)promotion of urban agriculture and urban forestry,(l)development of parks, gardens and open spaces,(m)promotion of community awareness on environmental education; and(n)such other matters as the corporation may consider necessary.
