Section 100 in Assam Urban Water Supply and Sewerage Board Act, 1985
100. Duties of Local Bodies to assist.
(1)All Local Bodies shall render such help and assistance and furnish such information to the Board and shall make available for its inspection and examination and if necessary, preparation of copies from such records maps, plan and other documents, as it may require to discharge its function under this Act.(2)Without prejudice to the provisions of sub-section (1), every local body shall on demand make available free of cost, certified copies or extracts from assessment lists and other relevant documents in connection with assessment of annual value of premises and levy of taxes, fees and charges.(3)Without prejudice to other provisions of this Act and notwithstanding anything contained in any other law for the time being enforce, the State Government may give to any local body such direction as in its opinion may be necessary or expedient for enabling and Board to perform its functions under this Act and thereupon it shall be the duty of of the local body to comply with such directions.
