Cantonments Act, I924

116.Duties of Board.-

It shall be the duty of every {Subs, by Act 24 of 1936, s.69, for " Cantonment Authority ".} [Board], so far as the funds at its disposal permit, to make reasonable provision within the cantonment for-

(a) lighting streets and other public places;

(b) watering streets and other public places;

(c) cleansing streets, public places and drains, abating nuisances and removing noxious vegetation;

(d) regulating offensive, dangerous or obnoxious trades, calling. and practices;

(e) removing, on the ground of public safety, health or convenience, undesirable obstructions and projections in streets and other public places;

(f) securing or removing dangerous buildings and places;

(g) acquiring, maintaining, changing and regulating places for the disposal of the dead;

(h) constructing, altering and maintaining streets, culverts markets, slaughter-houses, latrines, privies, urinals, drains drainage works and sewerage works;

(i) planting and maintaining trees on roadsides and other public places;

(j) providing or arranging for a sufficient supply of pure and wholesome water, where such supply does not exist guarding from pollution water used for human consumption, and preventing polluted water from being so used;

(k) registering births and deaths;

(I) establishing and maintaining a system of public vaccination

(m) establishing and maintaining or supporting public hospital and dispensaries, and providing public medical relief;

(n) establishing and maintaining {Ins.by Act 24 of 1936, s.37.} [or assisting] primary schools;

(o) rendering assistance in extinguishing fires, and protecting life and property when fires occur;

(p) maintaining and developing the value of property vested in or entrusted to the management of, the {Subs.by s.69, ibid., for " Cantonment Authority".} [Board]; and

(q) fulfilling any other obligation imposed upon it by or under this Act or any other law for the time being in force.

{Ins.by Act 7 of 1925, s.6.} [116A.Power to manage property:-A {Subs.by s.69, ibid., for " Cantonment Authority".} [Board] may, subject to any conditions imposed by the Central Government, manage any property entrusted to its management by the Central Government on such terms as to the sharing on rents and profits accruing from such property as may be determined by rule made under section 280.]

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