Section 7 in Haryana Pond and Waste Water Management Authority Act, 2018
7. Powers of Authority.
- The Authority while performing its functions under this Act shall have the following powers, namely:-(i)to enter into pond land, green belt and catchment area to perform its functions;(ii)to receive grants, donations, contributions and rents;(iii)to levy fee or charges;(iv)to receive Corporate Social Responsibility funds from private organizations;(v)to grant administrative approval for execution of projects;(vi)to release funds to village level committee on the recommendation of the district level committee;(vii)any other power, as may be assigned by the Government.
