Section 15(2) in Maharashtra Jeevan Authority Act, 1976
(2)Without prejudice to the generality of the foregoing provisions, such power shall include the power-(a)to inspect all water supply and sewerage facilities in the State by whomsoever they are operated;(b)to obtain such periodic or specific information from any local body and operating agency as [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] may deem necessary;(c)to provide training for its own personnel as well as for employees of the local bodies;(d)to prepare and carry out schemes for water supply and sewerage;(e)to lay down the schedule of fees and other charges for all kinds of services rendered by [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] to the State Government, local bodies, institutions or individuals;(f)to enter into contract to agreement with any person or person as [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] may deem necessary for performing its duties and discharging its functions under this Act;(g)to adopt its own budget annually;(h)to approve tariffs for water supply and sewerage service applicable to respective local areas comprised within the jurisdiction of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] and such local bodies as have entered into an agreement with [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.];(i)to manage all its affairs so as to provide the people of the area within its jurisdiction with wholesome water and, where feasible, efficient sewerage services;(j)to take such other measures as may be necessary, to ensure water supply in times of any emergency;(k)to acquire, possess and hold lands and other property and to carry any water or sewerage works through, across, over or under any highways, roads, streets, or place and, after reasonable notice in writing to the owner of occupier into, through over or under any building or land;(l)to abstract water from any natural source and dispose of waste water;(m)to raise, borrow or secure money, on such terms and conditions as may be expedient, and in particular by way of loans and advances, deposits and issue of debentures and obtain subventions or mortgages from public institutions like the Life Insurance Corporation of India, banks and any international organisations or from the State and Central Governments, for drinking water supply and sewerage schemes or any other schemes for improvement of sanitation;(n)to receive grants from the State Government, the Central Government and the local bodies for water supply and sewerage or any other sanitation improvement schemes;(o)to repay instalments of loans and pay interest on the principal thereof to the lenders as per mutually agreed terms and conditions;(p)to advance loans to the local bodies or Government for their water supply and sewerage schemes on such terms and conditions as may be specified by [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.];(q)to recover from the local bodies or Government principal and interest thereon in respect of loans advanced to them by [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.];(r)to incur such expenditure as [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] may deem necessary for performing its duties and functions under this Act;(s)to exercise such other powers as are conferred on [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] under other provisions of this Act.
