(1)Without prejudice to any other provisions of this Act, the Board may perform the following functions:(a)Treat, supply and distribute water for household consumption or other purposes to those parts of Delhi where, there are houses, whether through pipes or by other means:Provided that this clause shall not be construed to require the Board to do anything which is not in the opinion of the Board practicable at a reasonable cost, or to provide water supply to any premises which have been constructed in contravention of any law or in which adequate arrangement for internal water supply, including internal storage, as may be required by the Board, does not exist;(b)Plan for, regulate and manage the exploitation of ground water in Delhi in consultation with Central Ground Water Authority and also give advice in this regard to the New Delhi Municipal Council, the Delhi Cantonment Board or any other local authority.Provided that the Board shall not licence and levy user charges for exploitation of ground water in any area for the time being falling within the jurisdiction of the New Delhi Municipal Council, the Delhi Cantonment Board or any other local authority, except with the prior approval of the Central Government.(c)Promote measures for conservation, recycling and reuse of water.(d)If so directed by the Government or the Central Government take over and carry out any functions relating to the management and regulation of sewerage and ground water or the drains of any area, hitherto being carried out by the Government, the Delhi Development Authority or any other agency:Provided that the Board shall, as far as may be, take over the management of all drains fed wholly or in part by drains under the management of the Board.(e)Collect, treat and dispose of sewerage from any part of Delhi and carry out works connected with sewerage, sewage treatment and sewage disposal, including the planning design, construction, operation and maintenance of work relating thereto:Provided that, unless otherwise directed by the Central Government, the Board shall collector sewage only in bulk from the areas falling within the jurisdiction of New Delhi Municipal Council and the Delhi Cantonment Board, Military Engineering Services.(f)Take up or promote any other measure necessary for or ancillary to the functions of the Board laid down under this Act, including negotiation with other Boards or similar authorities, or the Central or any State Government, and entering into agreements with them or the formulation and implementation of scheme, oe research and development works.(g)Make provision for unfiltered water supply.
