Section 11 in Karnataka Krishna Basin Development Authority Act, 1992
11. Directions by the Authority.
(1)The Authority in order to carry out the purposes of this Act, may issue directions to the Karnataka Urban Water Supply and Drainage Board, Karnataka Electricity Board and such other bodies as are connected with the developmental activities in the Krishna Basin and provide the funds to comply with the same.(2)Notwithstanding anything in any other law for the time being in force, every such direction shall be complied with by the body to whom such directions are issued. On failure, it shall be competent for the Authority to take necessary action in this behalf and recover expenses if any incurred therefor from the body concerned.(3)Any dispute which arises between the Authority and the Board or other bodies referred to in sub-section (1), in respect of the directions issued to them, shall be determined by the Government whose decision shall be final.(4)Notwithstanding anything in the Command Areas Development Act, 1980, in order to carry out the purposes of this Act, the Authority shall have power to issue directions from time to time to the Command Areas Development Authorities of Bhadra Project, Tungabhadra Project, Ghataprabha and Malaprabha Project and Upper Krishna Project.
