Section 220 in The Chhattisgarh Municipal Corporation Act, 1956
220. General powers for supplying the city with water.
- For the purpose of providing a supply of water proper and sufficient for public and private purposes, the Commissioner may, either within or without the City-(a)construct and maintain waterworks and do all acts which may be necessary or expedient in connection with such construction or maintenance;(b)purchase or take on lease any water work or any water or right to store water or to take and convey water; or(c)enter into any arrangement with any person for the supply of water :Provided that if in the city any Government Department is administering and controlling water-supply, the Commissioner shall not make any such arrangement without prior approval of the Government and the arrangement shall subject to the terms and conditions laid down by Government in this respect.
