Section 51 in Assam Urban Water Supply and Sewerage Board Act, 1985
51. Requisition of Services of Local Authorities for certain purposes.
(1)Subject to the previous approval of the State Government, the Board may require a local authority to perform specified functions on behalf of the Board in connection with the collection of taxes, charges, surcharges or fees imposed under this Act.(2)The manner in which such functions shall be performed, the procedure to be followed in connection therewith, the manner by which the local authority shall account to the Board, the time and manner of payment to the Board of the amounts collected, and the provision of credits or allowances, if any, to the local authority to cover its administrative costs shall be such as may be prescribed.(3)For the purpose of facilitating and enforcing collections by the local authority under this section, the Board or the Managing Director, as the case may be, may delegate to the local authority or may of its officers all or any of the powers granted in this behalf in this Act or into regulations to the Board or the Managing Director, and in such event the relevant provision of this Act or the regulations shall apply mutates mutandis to the local authority and its officers.
