Section 23 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
23. Vesting of existing municipal water-supply, sewerage, drainage and other services. -
(1)All existing water-supply, sewerage, and drainage services, and services relating to collection and disposal of night-soil including all plants, machineries, pumping stations, filter beds, water mains, public drains and all drains in, alongside or under any public street and all works, materials and things appertaining thereto together with so much of the sub-soil appertaining to the water mains and drains as may be necessary for the purpose of enlarging, deepening or otherwise repairing or maintaining any such water mains, drains and pipes and other appliances and fittings connected with water-supply and drainage works belonging to a municipal corporation or municipality and situated within the District, and all other assets movable or immovable connected therewith, but excluding cash and securities, shall vest in the Authority with effect from such date as the Authority may specify by notification:Provided that different dates may be specified for the vesting of different services as aforesaid.(2)With the vesting of the responsibilities for sewerage services of the Municipality of Howrah in the Authority under sub-section (1), all works relating to the sewage disposal scheme for the Municipality of Howrah belonging to the Board of Trustees for the improvement of Howrah constituted under the Howrah Improvement Act, 1956 together with all assets movable or immovable connected therewith, but excluding cash and securities, shall vest in the Authority.(3)On the taking over by the Authority of the services and responsibilities of collection and disposal of garbage from any municipal corporation or municipality under clause (b) of sub-section (1) of section 10, such services including all plants, machineries, vehicles and other mechanised units and all works, materials and things belonging to such municipal corporation or municipality, and all other assets movable or immovable connected therewith, but excluding cash and securities, shall vest in the Authority.(4)Any dispute arising in connection with the vesting of any property or asset under sub-sections (1), (2) and (3) shall be referred to the State Government whose decision thereon shall be final.
