267. Power to require Municipality to carry out survey and formulate proposals. .
(1)Other things being equal, but subject to the provisions of the Punjab Water Supply and Sewerage Board Act, 1976 (Punjab Act 28 of 1976), a Municipality may,-(a)carry out a survey of the existing consumption of and demand for water supply in the municipal area and of the water resources in or available for the municipal area and quality thereof;(b)prepare an estimate of the future water supply requirements of the municipal area;(c)formulate proposals as to the existing or future water supply requirements of the municipal area; and(d)formulate proposals for maintaining the quality of water resources.(2)In relation to the matters referred to in sub-section (1), preference may be given to the Punjab Water Supply and Sewerage Board, and the Government may, issue directions to the Municipality in this respect from time to time.
