Section 5(1) in West Bengal Ground Water Resources (Management, Control and Regulation) Act, 2005
(1)The State Government may, for the purpose of enabling the State Level Authority to perform its functions and exercise its powers under this Act efficiently, by notification, establish, with effect from such date as may be specified in the notification, an authority for the area Kolkata Municipal Corporation as specified in Schedule I to the Kolkata Municipal Corporation Act, 1980 (West Ben. Act LIX of 1980), to be known as the Corporation Level Ground Water Resources Development Authority.
