(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), for the purpose of providing the municipal area with the proper and sufficient supply of water for public and private uses, the Municipality:-(a)shall cause such tanks, reservoirs, engines, pipes, taps, and other water-works, as may be necessary to be constructed or maintained, within or outside the municipal area;(b)may purchase or take on lease any water-works or any right to store or to take and convey water either within or outside the municipal area; and(c)may enter into an agreement with any person or authority for the supply of water :Provided that the Municipality may, with the approval of the Government, make over to, or take over from, a statutory body the water-works so as to do anything, which may be necessary or expedient for the purpose of carrying out its functions under this Act or under any other law for the time being in force.(2)In relation to the matter referred to in sub-section (1), preference may be given to the Punjab Water Supply and Sewerage Board and the Govt. may, issue directions to the Municipality in this respect from time to time.
