Section 40 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
40. Requisition of services of local authorities for certain purposes. -
(1)Subject to the previous approval of the State Government, the Authority may require a local authority to perform specified functions on behalf of the Authority in connection with the collection of taxes, charges, surcharges or fees imposed under this Act.(2)The manner in which such functions shall be performed, the procedure to be followed in connection therewith, the manner by which the local authority shall account to the Authority, the time and manner of payment to the Authority of the amounts collected, and the provision of credits or allowances, if any, to the local authority to cover administrative costs shall be such as may be prescribed.(3)For the purpose of facilitating and enforcing collections by the local authority under this section, the Authority or the General Manager, as the case may be, may delegate to the local authority or any of its officers all or any of the powers granted in this behalf in this Act or in the regulations to the Authority or the General Manager, and in such event the relevant provisions of this Act or the regulations shall apply mutatis mutandis to the local authority and its officers.
