Section 18(1) in Assam Urban Water Supply and Sewerage Board Act, 1985
(1)The State Government may, for public purposes by notification in the official Gazette, declare in respect of any Urban area that as from a date to be specified therein -(i)All the existing water supply and sewerage services sewage works and sewage firms, including all plants, machineries, water works, pumping stations, filter beds, water mains and public sewers in along, over or under any public street, and all buildings and other works, materials, stores and things appertaining thereto, belonging to or vested in any local body and/or under execution and/or maintenance by the State Public Health Engineering Organisation for and on behalf of the local body concerned.(ii)So much of the sub-soil appertaining to the said water mains and sewers as may be necessary for the purpose of enlarging, deepening or otherwise repairing or maintaining any such water mains and sewers or any pipes and other appliances and fittings connected with such water supply and sewerage services and sewage works and sewage firms, and(iii)All rights, liabilities and obligations relating to the things mentioned in clauses (i) and (ii) including the right to recover arrears of water tax and sewerage tax and of any cost or fees relating to water supply and sewerage services, and also including liabilities arising from any loans advanced by the State Government to any local body for the things aforesaid other than loans diverted to or utilised for other purposes shall vest in and stand transferred to the Board and be subject to its control.
