- Subject to the provisions of Section 10, for the purpose of providing the municipal area with proper and sufficient supply of water for public and private uses, the Municipality, either on its own or through any other agency,-(a)shall cause to be constructed or maintained such tanks, reservoirs, engines, pipes, taps, and other waterworks as may be necessary, within or outside the municipal area,(b)may purchase, or take on lease, any waterworks, or right to store or to take and convey water, within or outside the municipal area, and(c)may enter into any agreement with any person or authority for the supply of water:Provided that the Municipality may, within the approval of the State Government, make over to, or take over from, a statutory body any water works 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.
