Section 102 in New Town, Kolkata Development Authority Act, 2007
102. Power to make rules.
- The State Government may make rules to provide for-(a)the preparation of plans and estimates for water-works or for introduction of a public distribution network;(b)the power of the Development Authority or the State Government to accord sanction to plans and estimates as aforesaid;(c)the publication of the particulars and the nature of any water-works or scheme, the cost involved, and the manner in which the waterworks or scheme shall be financed and carried out;(d)the sue and nature of water-works, mains, service-mains, pipes or channels to be constructed or laid by the Development Authority for the supply of water;(e)the maintenance of water-works of the Development Authority and of pipes and fittings in connection therewith ;(f)the size and nature of stand-posts or pumps to be erected by the Development Authority and of ferrules and all pipes, standpipes, stop cocks, taps, hydrants, and other filings, whether within or outside any premises, that may be necessary for the regulation of the supply and use of water;(g)the mains or pipes in which fire plugs, are to be fixed and the places at which keys of the fire plugs are to be deposited(h)the periodical analysis by a qualified analyst of the water supplied by the Development Authority;(i)the conservations of, and the prevention of injury or contamination to, sources and means of water-supply and appliances for distribution of water whether within or without the limits of New Town, Kolkata;(j)the manner in which connections with water-works or supply-system shall, or may be constructed, altered, or maintained, the fees to be levied for such connections and the person by whom such fees shall be paid; and die agency to be employed for such construction, alteration or maintenance;(k)the rates at which the charges for water supplied for domestic purposes and for various non-domestic purposes may be levied by the Development Authority and the use, maintenance and testing of meters and ferrules;(l)the regulation of all matters and things connected with the supply and use of water, and the turning on, and turning off, and preventing the waste, of water; and(m)any other matter relating to the supply of water in respect of which this Act or any other law for the time being in force, makes no provision or makes in sufficient provision and, in the opinion of the State Government, further provision is necessary,Chapter-XII Drainage and Sewerage
