- It shall be incumbent on every municipal council to make adequate provision by any means or resources which it may lawfully use or take for each of the following matters within the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.], namely:-(a)lighting public streets, places and buildings;(b)watering public streets and places;(c)cleansing public streets, places and sewers, and all spaces not being private property, which are open to the enjoyment of the public, whether such spaces are vested in the municipal council or not, removing noxious vegetation and abating all public nuisances;(d)extinguishing fires and protecting life and property when fires occur;(e)regulating or abating offensive or dangerous trades or practices;(f)removing obstructions and projections in public streets, bridges, and other public places, and in spaces not being private property, which are open to the enjoyment of the public, whether such spaces are vested in the municipal council or belong to the Government;(g)securing or removing dangerous buildings or places and reclaiming unhealthy localities;(h)acquiring and maintaining, changing and regulating places for the disposal of the dead;(i)constructing, altering and maintaining public streets, culverts, municipal boundary marks, markets [(including separate and suitable place for vending vegetables)] [Inserted by Act 83 of 1976 w.e.f. 8-12-1976.], slaughter houses, latrines, privies, urinals, drains, sewers, drainage works, sewage works, baths, washing places, drinking fountains, tanks, wells, dams and the like;(j)obtaining supply of or an additional supply of water proper and sufficient for preventing danger to the health of the inhabitants from the insufficiency or unwholesomeness of the existing supply, when such supply or additional supply can be obtained at a reasonable cost;(k)naming streets and numbering houses;(l)registering births and deaths;(m)public vaccination;(n)providing suitable accommodation for calves, cows, or buffaloes required within the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] for the supply of animal lymph;(o)[ maintaining schools for pre-primary education;] [Substituted by Act 83 of 1976 w.e.f. 8-12-1976.](p)arranging for the destruction or the detention and preservation of such dogs within the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] as may be dealt with under the law in force relating to police or under section 222 of this Act;(q)providing facilities for anti-rabic treatment and treatment of lepers and mental patients and meeting the expenses of indigent persons undergoing anti-rabic treatment within or outside the municipal limits;(r)providing covered metallic receptacles and covered metallic receptacles mounted on wheels for use by servants employed by the municipal council for the removal of night soil and rubbish and disposing of night-soil and rubbish and, if so required by the Government, preparation of compost manure from such night-soil and rubbish;Explanation. - In this clause, "rubbish" includes dust, ashes, broken bricks, mortar, sewage, dung, dirt, [decomposed] [Substituted by Act 83 of 1976 w.e.f. 8-12-1976.] substances and refuse of any kind.(s)providing accommodation for municipal sweepers and scavengers and granting of loans to such sweepers and scavengers for construction of houses, subject to rules prescribed in this behalf;(t)printing such annual reports on the municipal administration of the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] as the Government, by general or special orders, requires the municipal council to submit; [***] [Omitted by Act 83 of 1976 w.e.f. 8-12-1976.](u)paying the salary and the contingent expenditure on account of such police or guards as may be required by the municipal council for the purpose of this Act or for the protection of any municipal property, and providing such accommodation as may be required by the Government under the law in force relating to police.(u1)[ vital statistics including registration of births and deaths; [Inserted by Act 36 of 1994 w.e.f. 1-6-1994.](u2)regulation of taneries;](v)[ maintenance of up-to-date record of all buildings and sites within the [municipal area] [Inserted by Act 83 of 1976 w.e.f. 8-12-1976.]; and(w)planting and maintaining of road-side trees.]
