Section 29 in The Calcutta Municipal Corporation Act, 1980
29. Obligatory functions of the Corporation. -
The Corporation shall, having regard to the available resources, provide civic services including water supply, sewerage and drainage, solid waste management, and construction and maintenance of streets, and shall enforce the provisions of this Act and if so required by any other law in force for the time being, the provisions of such law relating to town planning, land use, controls regarding regular lines of streets, control of overground and underground building operations and protection of environment against pollution and noise-pollution, and community health, and for these purposes it shall be 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 :-(a)the construction and maintenance of water-works and providing, by itself or by any agency, means for supply of water for public and private purposes;(aa)[ providing, by itself or by an agency, means of supply of water for fire-fighting purposes;] [Clauses (aa) and (aaa) inserted by W.B. Act 6 of 1996.](aaa)[ measures as may be required for fire prevention and fire safety under the West Bengal Fire Services Act, 1950, and the rules made thereunder;] [Clauses (aa) and (aaa) inserted by W.B. Act 6 of 1996.](b)the construction, maintenance and cleansing of sewers and drains, sewerage and drainage works, and public latrines, urinals and similar conveniences;(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 nuisances;(e)the construction, maintenance, alteration and improvement of public streets and street furniture, bridges, culverts, flyovers, subways, causeways and the like;(f)the lighting, watering and cleansing of public streets and other public places;(g)the removal of obstructions and projections in or upon streets, bridges and other public places;(h)the naming and numbering of streets and premises;(i)the planting and care of trees on road-sides and elsewhere;(j)the control of regular lines of streets;(k)the control of building operations and securing or removal of dangerous buildings and places;(l)the regulation of underground building operations;(m)the co-ordination of overground rights enjoyed by service agencies;(n)the con-ordination of activities of agencies relating to laying and maintenance of underground railways, pipelines, tubes, cables and the like;(o)the lying out or the maintenance of public parks, gardens or recreation grounds;(p)the registration of births and deaths;(q)the regulation of places for the disposal of the dead and the provision and maintenance of places for the said purpose;(r)measures for preventing and checking the spread of dangerous diseases;(s)public vaccination and inoculation;(t)the organization or management of chemical or bacteriological laboratories for examination or analysis of water, food and drugs for the detection of diseases or research connected with community health or medical relief;(u)the construction and maintenance of municipal markets and slaughter-houses and the regulation of all markets and slaughter-houses;(v)the regulation and abatement of offensive or dangerous trades or practices;(w)the maintenance of all monuments vested in the Corporation;(x)the maintenance and development of all properties vested in or entrusted to the management of the Corporation;(y)the maintenance of a vigilance organisation in respect of its various functions;(z)the compilation and maintenance of records the statistics relating to the administration and functions of the Corporation under this Act; and(za)the fulfilment of any other obligation imposed by or under this Act or any other law in force for the time being.
