Section 40(1) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(1)Except with the previous sanction of the Government, the Board shall not adopt or execute any scheme or plan in respect of water works or sewerage works or carry out any works in connection therewith, if the cost of such schemes, plans or other works exceeds or is likely to exceed-(a)one crore of rupees in the case of replacements, re-construction, structural alterations, adaptations, conversions, improved fixtures, fittings and machinery and other works of improvement not involving extensions, enlargements or additions to existing works or works previously in use; and(b)seventy-five lakhs of rupees in the case of new works including extensions, enlargements and additions to existing works or works previously in use.
