Section 187 in West Bengal Municipal Corporation Act, 2006
187. Power of Corporation relating to waterworks.
(1)For the purpose of providing the Corporation area with proper and sufficient supply of water for public and private uses, the Corporation may-(a)plan, construct, operate, maintain, and manage waterworks, either within or outside the Corporation area;(b)purchase, or take on lease, any waterworks, or any water, or any right to store, or to take and convey, water either within or outside the Corporation area:(c)enter into an arrangement with any person and authority for supply of water.Provided that the Corporation may, with the approval of the State Government, make over to, or take over from, any organization established under any law for the time being in force any waterworks so as to do anything which may be necessary or expedient for the purpose of carrying out its functions under this Act or under any other law for the time being in force.(2)Without prejudice to the generality of the provisions, of sub-section (1), the Corporation shall have the power-(a)to make over to, or to take over from, any organization established under any law for the time being in force all or any of the responsibilities, powers, controls, facilities, services and administration relating to water supply in the Corporation area;(b)to extend, expand and develop the existing facilities, and to construct and operate new facilities relating to water supply;(c)to establish, operate, maintain and manage engineering workshops relating to waterworks and water supply system;(d)to establish, maintain and operate laboratories and experimental and research stations:(e)to introduce in-service training courses and to provide other training for its personnel;(f)to regulate sinking of public or private tubewells and to control withdrawal of under ground water:(g)to prevent pollution of any water including any watersource, watercourse or channel within or outside the Corporation area;(h)to prevent discharge of industrial wastes or foul water into any river, canal, or other water channel abutting the watersource, watercourse or channel of water supply of the Corporation area;(i)to acquire any tank, pond, well or water area within the Corporation area, considered to be prejudicial to community health.
