Section 21(1) in The Orissa Water Supply and Sewerage Board Act, 1991
(1)Notwithstanding anything contained in any Law for the time being in force, the Board, may at any time with the previous approval of the State Government take over any water supply and sewerage services for maintenance or augmentation or improvement from any local body and in such cases :(a)all the existing water supply and sewerage services, sewerage works and sewerage farm, including, all plants, machineries, water works, pumping stations, filter beds, water mains and public sewers in along, over or under any public street and all buildings lands and other works, materials, stores and things appertaining thereto, belonging to or vested in that local body;(b)so much of the sub-soil appertaining to the said water mains and sewers as may be necessary for the purpose of enlarging, depending or otherwise repairing or maintaining, any such water mains and sewers or any pipes and other appliances and fittings connected with such water supply and sewerage services and sewerage works and sewage farms; and(c)all rights, liabilities and obligations of such local body relating to the things mentioned in Clauses (a) and (b) including the right to recover arrears of water tax and sewerage tax, by whatever name called, and of any cost or fees or charges relating to water supply and sewerage services and also including liabilities arising from any loans advanced by Government or any other persons to the said local body for the things aforesaid, other than loans diverted to or utilised for purposes other than those referred to in Clauses (a) and (b); shall, on such date as may be specified by the Board, stand transferred to and vested in the Board and be subject to its control.
