Section 49(2) in The U.P. Water Supply and Sewerage Act, 1975
(2)The State Government on receiving a request from the Nigam under sub-section (1) may, after giving an opportunity of explanation to the Jal Sansthan or local body concerned, direct that the Nigam shall take over the management of the water supply or sewerage services or both, as the case may be, of the Jal Sansthan or local body and realise its dues through such management, and such order shall have effect for such period not exceeding three years as may be specified by the State Government:Provided that the State Government may by order extend the period of operation of its original order from time to time so however that such extension shall not exceed two years in the aggregate.
