Section 17 in Assam Urban Water Supply and Sewerage Board Act, 1985
17. Power of the Board to undertake execution of schemes at the instance of others.
(1)The Board may undertake the execution or further execution of any scheme or work of water supply, sewerage or storm drainage on behalf of any local body, central or State Government Departments, Statutory bodies, Public or Private undertakings etc., whose water supply, sewerage and storm drainage services have not vested in and stood transferred to the Board under sub-section (1) of Section 18 on such terms and conditions as may be agreed upon between such other party and the Board.(2)The Board for the purpose of removing any difficulty particularly in relation to the provisions of the Act or any difficulty in respect of proper functioning of the Board may approach State Government from time to time for such help as deemed necessary for removal of difficulties and difference.
