Section 6 in Haryana Pond and Waste Water Management Authority Act, 2018
6. Functions of Authority.
- The Authority shall perform the following functions, namely:-(i)to survey and study pond, its boundaries and protected area;(ii)to analyze water of pond for ascertaining its suitability for irrigation and other uses;(iii)to take steps for regulation, control, protection, cleaning, beautification, conservation, reclamation, regeneration, restoration and construction of pond;(iv)to make environmental impact assessment of pond;(v)to prepare integrated plan for development of pond and removal of encroachment;(vi)to promote community participation and awareness in cleaning, conservation, tourism and beautification of pond by organizing awareness programmes, workshops and seminars;(vii)to develop infrastructure such as pumping machinery, channels and pipe systems for utilization of pond water and effluent of sewage effluent treatment plants for the purpose of irrigation;(viii)any other function, as may be directed by the Government.
