Section 187(2) in West Bengal Municipal Corporation Act, 2006
(2)Without prejudice to the generality of the provisions, of sub-section (1), the Corporation shall have the power-(a)to make over to, or to take over from, any organization established under any law for the time being in force all or any of the responsibilities, powers, controls, facilities, services and administration relating to water supply in the Corporation area;(b)to extend, expand and develop the existing facilities, and to construct and operate new facilities relating to water supply;(c)to establish, operate, maintain and manage engineering workshops relating to waterworks and water supply system;(d)to establish, maintain and operate laboratories and experimental and research stations:(e)to introduce in-service training courses and to provide other training for its personnel;(f)to regulate sinking of public or private tubewells and to control withdrawal of under ground water:(g)to prevent pollution of any water including any watersource, watercourse or channel within or outside the Corporation area;(h)to prevent discharge of industrial wastes or foul water into any river, canal, or other water channel abutting the watersource, watercourse or channel of water supply of the Corporation area;(i)to acquire any tank, pond, well or water area within the Corporation area, considered to be prejudicial to community health.
