Section 44 in The Punjab Municipal Corporation Act, 1976
44. Obligatory functions of Corporation.
- It shall be incumbent on the Corporation to make adequate provision 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 nuisances;(e)the regulation of places for the disposal of the dead and the provisions and maintenance of places for the said purpose;(f)the registration of births and deaths;(g)public vaccination and inoculation;(h)measures for preventing and checking the spread of dangerous diseases;(i)the construction and maintenance of municipal markets and slaughter- houses and the regulation of all markets and slaughter-houses;(j)the regulation and abatement of offensive or dangerous trades or practices;(k)the securing or removal of dangerous buildings and places;(l)the construction, maintenance, alteration and improvements of public streets, bridges, culverts, causeways and the like;(m)the lighting, watering and cleansing of public streets and other public places;(n)the removal of obstructions and projections in or upon streets, bridges and other public places;(o)the naming and numbering of streets and premises;(p)the maintenance of municipal offices;(q)the laying out or the maintenance of public parks, gardens or recreation grounds;(r)the maintenance of a fire-brigade and the protection of life and property in the case of fire;(s)the maintenance of monuments and memorials vested in a local authority in the City immediately before the commencement of this Act or which may be vested in the Corporation after such commencement;(t)the maintenance and development of the value of all properties vested in or entrusted to the management of the Corporation; and(u)the fulfilment of any other obligation imposed by or under this Act or any other law for the time being in force.
