(xii) regulating the cutting of trees and bamboos within the municipality;,

(xiii) regulating the disposal of sewage, offensive matter, carcasses of animals and rubbish, and the construction and maintenance of latrines, privies, urinals, cesspools, drains and sewers;

(xiv) providing for the inspection and regulation of markets and for the preparation and exhibition of a price list thereat;

(xv) regulating the hours and manner of transport within the municipality of any specified articles of food or drink;

(xvi) fixing the Places in which any specified article of food or drink may be sold or exposed for sale or the places in which it may not be sold or exposed for sale and regulating the sale of foodstuff unfit for human consumption;

(xvii) regulating, either by granting licences necessary or otherwise, or prohibiting, for the purpose of preventing danger to the public health the- stalling or herding of horses, cattel, swine,, donkeys, sheep or goats, geese, ducks and fowls;

(xviii) providing for the inspection of milch cattle and prescribing the measures to be taken on the occurrence among them of infections or contagious diseases; and prescribing and regulating the construction, dimensions, ventilation, lighting, cleansing drainage and water- supply of. dairies and cattle- sheds in the occupation of persons carrying on the trade of dairymen or milksellers;

(xix) providing for the inspection and proper regulation of encamping grounds, pounds, serias, or dharmsalas, bakeries and aerated water factories, ice factories, flour mills, oil mills, sweetmeat shops, factories and other places in which mechanical or electrical power is employed, and slaughter- houses;

(xx) preventing nuisances affecting the public health, safety, or convenience in places of public resort for purposes of recreation or amusement;

(xxi) preventing nuisances affecting the public health, safety or convenience;

(xxii) controlling and regulating the use and management of burial and burning grounds and the disposal of corpses;

(xxiii) providing for the holding of fairs and industrial exhibitions within the municipality or under the control of the municipality and for fixing and collecting the fees to be levied thereat;

(xxiv) fixing the conditions on which licences under this Act are to be granted and may be suspended or revoked;

(xxv) preventing and removing any encroachments on any municipal land including markets, drains, roads, etc.;

(xxvi) giving effect to the objects and purposes, of this Act and the Municipality may by such bye- laws impose on offenders against any provision of the bye- laws, such reasonable penalties as it may think fit, not exceeding five thousand rupees for each offence, and, in case of a continuing offence, a further penalty not exceeding two hundred rupees for each day after written notice of the offence to them from the municipality: Provided that the above limits of rupees five thousand and rupees two hundred shall not apply to the offences in respect of the bye- laws regulating octroi;

(xxvii) distribution of works among the officers and the members of the staff of the municipality.