Section 14 in Kerala Water Supply and Sewerage Act, 1986
14. Functions of the Authority.
- The Authority shall perform all or any of the following functions, namely:-(i)preparation, execution, promotion, operation, maintenance and financing of the schemes for the supply of water and for the disposal of waste water ;(ii)rendering all necessary services in regard to water supply and collection and disposal of waste water to the Government and on request to private the private institutions or individuals ;(iii)Preparation of State plans for water supply and collection and disposal of waste water on the directions of the Government ;(iv)fixation and revision of tariffs, taxes and charges of water supply and maintenance service in the areas covered by the water supply and waste water systems of the Authority ;(v)establishment of State standards for water supply and waste water services ;(vi)all functions, not stated herein which were being performed by the Public Health Engineering Department of the Government before the commencement of this Act ;(vii)assessment of the requirements for manpower and training in relation to water supply and sewerage services in the State ;(viii)carrying out applied research for the efficient discharge of the functions of the Authority ;(ix)making provision for the supply of wholesome water and efficient sewerage services to the people in the State ;(x)taking such other measures as may be necessary to ensure water supply in times of emergency ; and(xi)such other functions as may be entrusted to the Authority by the Government by notification in the Gazette
