(2)in the sphere of public health and sanitation, -(a)collection, removal and disposal of solid wastes including filth, rubbish and other obnoxious or polluted matters;(b)disposal of solid and liquid wastes consistent with efforts to cause recovery and re-use of all that can be salvaged;(c)reclamation of unhealthy localities, removal of noxious vegetation and abatement of all nuisances;(d)regulating and abating offensive and dangerous trades or practices;(e)cleansing of public streets and other public places;(f)ensuring the wholesomeness of water supplied for drinking and domestic purposes;(g)maintenance of all public tanks and regulating the re-excavation, repair and up-keep of all private tanks, wells and other sources of water supply on such terms and conditions as the Municipality may deem proper;(h)provide for places for the disposal of the dead and the regulation and maintenance of such places;(i)measures for preventing and checking the spread of dangerous diseases;(j)immunization including public vaccination and inoculation;(k)removal and disposal of the unclaimed dead bodies and carcasses of all dead animals:(l)abatement of nuisances from birds and animals including dog menace;(m)conversion of all service privies into sanitary latrines and providing adequate facilities for sanitation so that open defecation may be completely done away with;
