Section 243(2) in Kolkata Municipal Corporation Act, 1980
(2)Without prejudice to the generality of the foregoing provision, such power shall include the power(i)to make over to or to take over from a statutory body all or any of the existing or new municipal responsibilities, powers, controls, facilities, services and administration relating to water supply in Kolkata, and to manage the same;(ii)to extend, expand and develop existing facilities and to construct and operate new ones;(iii)to establish, operate, maintain and manage engineering workshops related to the waterworks and the water supply system;(iv)to establish, maintain and operate laboratories and experimental and research stations;(v)to establish in-service training courses and provide other training for its personnel;(vi)to regulate drilling of tube wells, public or private, and to control withdrawal of underground water;(vii)to prevent pollution of any water including any water-source, water course or channel within or outside Calcutta;(viii)to prevent discharge of industrial wastes or foul water into any river, canal, or other water channel abutting the water source, water course or channel of Corporation's water supply;(ix)to acquire any tank, pond, well or other water area within Calcutta considered to be prejudicial to community health.
