Section 16(2) in The Orissa Water Supply and Sewerage Board Act, 1991
(2)Without prejudice to the generality of the foregoing provisions, such power shall include the power -(a)to inspect all water and sewerage facilities in the State by whomsoever they are operated;(b)to obtain such periodic or specific information from any local body and operating agency as the Board may deem necessary;(c)to provide training for its own personnel as well as for employees of the local bodies;(d)to prepare schemes for water supply and sewerage;(e)to lay down the schedule, of fees and other charges for all kinds of services rendered by the Board to the State Government, local bodies institutions or individuals;(f)to enter into contract or agreement with any person or persons as the Board may deem necessary, for performing its duties and discharging its functions under this Act;(g)to prepare its own budget annually;(h)to approve tariffs for water supply and sewerage services applicable to respective local areas comprised within the jurisdiction of the Board and such other local bodies as have entered into an agreement with the Board for such purpose;(i)to take such other measures as may be necessary, to ensure water supply at the time of emergency;(j)to abstract water from any natural sources and dispose of waste water;(k)to raise, borrow or secure money on such terms and conditions as may be authorised by the State Government from public institutions like the Life Insurance Corporation of India, HUDCO, National and International Financial Agencies, Banks,and from the State and Central Government for drinking water supply and sewerage schemes or any other schemes for improvement of sanitation;(l)to receive grants from the State Government, the Central Government, and the local bodies for water supply and sewerage or any other sanitation improvement schemes;(m)to repay instalments of loans and pay interest on the principal thereof to the public institutions as per mutually agreed terms and conditions;(n)to advance loans to the local bodies for their water supply and sewerage schemes on such terms and conditions as may be specified by the Board;(o)to incur such expenditure as the Board may deem necessary for reforming its duties and functions under this Act;(p)to exercise such other powers as are conferred on the Board under other provisions of this Act;(q)to recover from the local bodies principal and interest thereon in respect of loan advanced to them by the Board.
