(1)For the purpose of providing Calcutta with supply of water, proper and sufficient for public and private uses, the Corporation may -(a)plan, construct, operate, maintain and manage water-works, either within or outside Calcutta;(b)purchase or take on lease any waterwork or any water or right to store or to take and convey water, either within or outside Calcutta;(c)enter into an arrangement with any person and authority for supply of water :Provided that the Corporation may, with the approval of the State Government, make over to or take over from a statutory body waterworks so as to do anything which may be necessary or expedient for the purpose of carrying out its functions under this Act or under any other law for the time being in force.(2)Without prejudice to the generality of the foregoing provision, such power shall include the power-(i)to make over to or to take over from a statutory body all or any of the existing or new municipal responsibilities, powers, controls, facilities, services and administration relating to water supply in Calcutta, and to manage the same;(ii)to extend, expand and develop existing facilities and to construct and operate new ones;(iii)to establish, operate, maintain and manage engineering workshops related to the waterworks and the water supply system;(iv)to establish, maintain and operate laboratories and experimental and research stations;(v)to establish in-service training courses and provide other training for its personnel;(vi)to regulate drilling of tubewells, public or private, and to control withdrawal of underground water;(vii)to prevent pollution of any water including any water-source, water course or channel within or outside Calcutta;(viii)to prevent discharge of industrial wastes or foul water into any river, canal or other water channel abutting the water source, water course or channel of Corporations water supply;(ix)to acquire any tank, pond, well or other water area within Calcutta considered to be prejudicial to community health.
