(1)Other things being equal, but subject to the provisions of the Punjab Water Supply and Sewerage Board Act, 1976 (Punjab Act 28 of 1976), a Municipality may,-(a)carry out a survey of the existing consumption of and demand for water supply in the municipal area and of the water resources in or available for the municipal area and quality thereof;(b)prepare an estimate of the future water supply requirements of the municipal area;(c)formulate proposals as to the existing or future water supply requirements of the municipal area; and(d)formulate proposals for maintaining the quality of water resources.
