Section 19(2) in The Maharashtra Tapi Irrigation Development Corporation Act, 1997
(2)Without prejudice to the generality of the foregoing provisions, such power shall include the power,—(a)to acquire and hold property, both movable and immovable as the Corporation may deem necessary for the performance of any of its functions, duties, activities and to lease, sell, exchange or otherwise transfer any property held by it on such conditions as may be deemed proper by the Corporation;(b)to construct or cause to be constructed such dams, barrages, reservoirs, power houses, power structures, electrical transmission lines, and sub-stations, navigation works, irrigation, flood control and drainage canals and such other works and structures as may be required;(c)to take measures to prevent pollution of any water under its control and to take all measures deemed necessary to prevent discharges into such water of effluents which are harmful to water supply, irrigation, public health or fish life;(d)to stock its reservoirs or water courses with fish and to sell fish or fishing rights and prohibit taking out fish from the water under its control;(e)to assist in the establishment of water users association and other organisations formed under the Maharashtra Co-operative Societies Act, 1960, for the better use of facilities made available by the Corporation;(f)to lease rights for water sports, other recreational activities related to the use of reservoir and its surroundings and reservoir water;(g)to establish, maintain and operate laboratories, experimental and research stations and farms for conducting experiments and research for,—(i)Utilising the water, electrical energy and other resources in the most economical manner for the development of the Tapi River Valley;(ii)Determining the effect of its operations on the flow conditions in the Tapi River and its tributaries;(iii)Providing navigation condition in the Tapi River and its tributaries;(h)to engage suitable consultant or person having special knowledge or skill to assist the Corporation in the performance of its functions;(i)to do all such other things and perform such acts as may be necessary for, or incidental or conducive to any matters which are necessary for furtherance of the objectives for which the Corporation is established.
