Section 115 in New Town, Kolkata Development Authority Act, 2007
115. Power to make rules.
- The State Government may make rules to provide for-(a)the preparation of plans and estimates for the introduction of a system of drainage or sewerage, where such work or system is to be constructed, or carried out, partly or wholly, at the expense of the Development Authority;(b)the power of the Development Authority or the State Government in the matter of sanction to such plans and extirpates and responsibilities for financing and executions(c)the size and other particulars of drains, sewerage or channels to be constructed or laid for drainage or sewerage;(d)the manner in which connections with the drainage or sewerage system shall be constructed, altered or maintained, the fees to be levied for such connections and the person by whom such fees shall be payable, and the agency to be employed for such construction, alteration or maintenance;(e)the items of trade effluents or noxious chemicals which may not ordinarily be passed into die drain of the Development Authority, or the mode of treatment of such chemicals before they can be so passed, or such other steps as may be necessary to control environmental pollution arising out of such chemicals;(f)any other matter relating to the drainage or sewerage in respect of which this Act makes no provision or makes insufficient provision and further provision is, in the opinion of the State Government, necessary.Chapter-XIII Solid WastesFunctions in relation to solid wastes
