Section 10 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
10. Collection and disposal of garbage. -
(1)In addition to the functions and powers specified in sections 8 and 9, the Authority may in any area within the District undertake the function of -(a)either collection or disposals of garbage or both by entering into agreement with any municipal corporation or municipality within the District on such terms and conditions as may be agreed upon, or(b)collection and disposal of garbage, and may for that purpose take over with effect from such date as it may specify by notification all existing responsibilities, powers, facilities, services and administration relating to collection and disposal of garbage from a municipal corporation or municipality within the District.(2)When in respect of any area the Authority undertakes collection and disposal of garbage under clause (b) of sub-section (1), it may provide or appoint receptacles, depots or places in public streets and other public places in such area for the temporary deposit or final disposal of garbage, and may make such regulations as may be necessary for the deposit, collection, removal and disposal of garbage and for the regulation thereof.
