.-It shall be the duty of every Board, so far as the funds at its disposal permit, to make reasonable provision within the cantonment for-(i)lighting streets and other public places;(ii)watering streets and other public places;(iii)cleansing streets, public places and drains, abating nuisances and removing noxious vegetation;(iv)regulating offensive, dangerous or obnoxious trades, callings and practices;(v)removing, on the ground of public safety, health or convenience, undesirable obstructions and projections in streets and other public places;(vi)securing or removing dangerous buildings and places;(vii)acquiring, maintaining, changing and regulating places for the disposal of the dead;(viii)constructing, altering and maintaining streets, culverts, bridges, causeways, markets, slaughter-houses, latrines, privies, urinals, drains, drainage works and sewerage works and regulating their use;(ix)planting and maintaining trees on roadsides and other public places;(x)providing or arranging for a sufficient supply of potable water, where such supply does not exist, guarding from pollution water used for human consumption, and preventing polluted water from being so used;(xi)registering births and deaths;(xii)preventing and checking spread of dangerous diseases; establishing and maintaining a system of public vaccination and inoculation for the said objective;(xiii)establishing and maintaining or supporting public hospitals, maternity and child welfare centres and dispensaries, and providing public medical relief;(xiv)establishing and maintaining or assisting primary schools;(xv)rendering assistance in extinguishing fires, and protecting light and property when fire occurs; (xvi) maintaining and developing the value of property vested in, or entrusted to, the management of the Board;(xvii)establishing and maintaining civil defence services;(xviii)preparing and implementing town planning schemes;(xix)preparing and implementing plans for economic development and social justice;(xx)naming and numbering of streets and premises;(xxi)according or refusing permission to erect or re-erect building;(xxii)organising, promoting or supporting cultural and sports activities;(xxiii)celebrating Independence Day and Republic Day and incurring expenditure thereon; (xxiv) fulfilling any other obligation imposed upon it by or under this Act or any other law for the time being in force.
