Section 6 in The Karnataka Tank Conservation and Development Authority Act, 2014
6. Powers of the Authority.
- Subject to the provisions of this Act and the rules made thereunder, powers of the Authority shall be,-(1)to cause entry upon or authorize any officer to enter upon any land, to survey, demarcate and make a map of tanks;(2)to receive grants, donations, contributions, deposits and rents, and to levy fees or charges for development and maintenance of tanks at such rates approved by the Government;(3)to grant approval to any project proposal made by any Government Department or organization or association or person interested in developing, maintaining, conserving or protecting a tank and also to take up such activities on its own which shall be approved by the Government;(4)to invite experts as and when required to its meetings;(5)to constitute sub-committees as may deemed necessary for the purpose of research, implementation, studies, approval of projects, conservation, preservation and any other purpose relating to tank; and(6)to take up survey of tank boundary, detect encroachment, if any, and to remove encroachments and erect boundary pillars and to fence them to prevent encroachment of the tank.(7)to direct the designated officer or any other officer of any department including water users society or association to implement the development plans of tanks and to perform other functions specified in this Act.
