(4)in the sphere of administration, -(a)survey of buildings and lands and preparation and maintenance from-time to time of survey maps and plans of the town and other records relating to survey;(b)removal of unauthorized encroachment on, or 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)drawing up an Annual Administration Report on the 'activities and performances of the Municipality and submission, in the manner prescribed, of such report to the State Government;(g)compilation and maintenance of records and statistics relating to the administrative functions of the Municipality;(h)maintenance and development of all properties vested in or entrusted with the management of the Municipality;(i)checking the construction of unauthorized buildings and pulling down unlawful constructions;(j)ensuring the stoppage of wastage of water supply and other civic facilities;(k)protecting public properties in general and civic properties in particular;(l)abatement of pollutions of all kinds;(m)[ measures as may be required for fire prevention and fire safety under the West Bengal Fire Services Act, 1950, and the rules made thereunder;] [Substituted by the West Bengal Act XIII of 1995, w.e.f. 5.9.1995, for '(m) preventing measures against fire and assistance to fire extinction'.](n)providing for adequate training facilities for the municipal employees and equipping and motivating them for public service;(o)observance of occasions of national importance.
