188. Board to carry out survey and formulate proposals
.-(1) The Board may, when so required,-(a)carry out a survey of the existing consumption of and demand for water-supplies in cantonment and of the water resources in or likely to be made available in the cantonment;(b)prepare an estimate of the future water-supply requirements of the cantonment;(c)carry out a survey of the existing quantity of sewage collection;(d)formulate proposals as to -(i)the existing or future water-supply requirements of the cantonment;(ii)the existing or future sewage collection requirement in cantonment including proposals for the manner in which and the place or places at which sewage should be carried, collected and treated.(2)If the Board is of the opinion that the works and other properties for the time being vested in the Board, are inadequate for the purpose of sufficient supply of water or for the purpose of efficient collection of sewage under this Act, it may take steps in accordance with the provisions of this Act for the construction of additional works, whether within cantonment or outside the cantonment with the approval of the Principal Director and for the acquisition of additional properties for such works.
