Section 16 in New Town, Kolkata Development Authority Act, 2007
16. Obligatory function.
- It shall be the obligation of the Development Authority to make reasonable and adequate provision and in accordance with the rules prescribed for the following matters within its territorial limits and the financial means at its disposal:-(1)in the sphere of public works,-(a)providing by itself or by an agency, means for supply of water for public and private purposes;(b)construction, maintenance and cleansing of sewers and drains, sewerage and drainage works;(c)construction, maintenance, alteration and improvement of public streets and street furniture, bridges and culverts, fly-overs, sub-ways, cause-ways and the like;(d)lighting of public streets and other public places;(e)planting and care of trees on road-side and elsewhere;(2)in the sphere of town planning and development,-(a)devising town planning within the limits of the area of New Town, Kolkata in accordance with the laws relating to town planning for the time being in force;(b)planned development of the border areas of New Town, Kolkata in accordance with the laws applicable for the purpose;(c)laying out and maintenance of public parks, squares, gardens, water bodies and recreation areas;(d)control of regular lines of streets;(e)control of all building operations and regulation of building uses;(f)co-ordination of all over-ground rights enjoyed by service agencies;(g)co-ordination of activities of agencies relating to laying and maintenance of underground pipelines, tubes, cables and the like;(h)re-development of congested areas for providing better living conditions;(i)planned development of new areas for human settlement;(j)preservation of monuments and places of historical, artistic or other importance;(k)measures for beautification of the township by setting up fountains and statues, providing recreational areas, improving canal-banks, landscaping and the like.
