Section 146(1) in The New Delhi Municipal Council Act, 1994
(1)The Council may-(a)carry out a survey of the existing consumption of and demand for water supplies in New Delhi and of the water resources in or likely to be made available in New Delhi;(b)prepare an estimate of the future water supply requirements of New Delhi;(c)carry out a survey of the existing quantity of sewage collection;(d)formulate proposals as to-(i)the existing or future water supply requirements of New Delhi;(ii)the existing or future sewage collection requirement in New Delhi including proposals for the manner in which and the place or places at which sewage should be carried and collected.
