Section 7 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
7. Power of Board to call for information.
- The Board may, for the purposes of carrying out the provisions of this Act, by notice require any person to furnish such information in his possession relating to water supply and sewerage systems, and shall act as a centre for the collection and exchange of information on such matters, in order to facilitate the preparation of studies, scheme or plans and the development of policies which promote the purposes of this Act.
