Section 187(1) in West Bengal Municipal Corporation Act, 2006
(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.
