Section 43 in Jammu and Kashmir Municipal Corporation Act, 2000
43. Obligatory functions of the Corporation.
- It shall incumbent on the Corporation to make adequate provisions by any means or measures which it may lawfully use or take for each of the following matters, namely:-(a)the construction, maintenance, and cleaning of drains and drainage works and of public latrines, urinals and similar conveniences;(b)the construction and maintenance of works and means for providing supply of water for public and private purposes;(c)the scavenging, removal and disposal of filth, rubbish and other obnoxious or polluted matters;(d)the reclamation of unhealthy localities, the removal of noxious vegetation and generally the abatement of all nuisance;(e)the regulation of places for the disposal of the dead and the provision and maintenance of places for the said purposes;(f)the construction and maintenance of cattle pound;(g)measures for preventing and checking the spread of dangerous diseases;(h)the construction, maintenance of Municipal markets and the regulation thereof;(i)the regulation of the abatement of offensive of dangerous trades or practices;(j)the securing of removal of dangerous buildings and places;(k)the construction, maintenance, alteration and improvements of public streets, bridges, culverts, causeways and the like;(l)the lighting, watering and cleaning of public streets and other public places;(m)the removal of obstruction and projections in or upon streets, bridges and other public places;(n)the naming and numbering of street and premises;(o)the maintenance of Municipal offices;(p)the laying out of the maintenance of public parks, gardens or recreation grounds;(q)the maintenance of monuments and memorials vested in the local authority in the Municipal area immediately before the commencement of this Act or which may be vested in the Corporation after such commencement;(r)the maintenance and development of the value of all properties vested in or entrusted to the management of the Corporation;(s)the fulfillment of any other obligation imposed by or under this Act or any entrusted to the management of the Corporation;(t)planting and care of trees on road side etc.; and(u)survey of buildings and lands.
