Section 7 in Karnataka Krishna Basin Development Authority Act, 1992
7. Functions of the Authority.
- The Authority shall have the following functions, namely:-(a)to undertake planning, investigation, estimation, execution, operation and maintenance of all irrigation project and works;(b)to promote and operate schemes for irrigation water supply and drainage;(c)to promote and control navigation in the river and its tributaries, canals and channels;(d)to formulate and execute schemes for the comprehensive development of the Krishna Basin;(e)to undertake resettlement and rehabilitation of the people affected by the construction of the projects and works in the Krishna Basin;(f)to construct proper drainage systems and take such other measures as are necessary to prevent water logging and salinity in the Krishna Basin;(g)to undertake measures for protection and improvement of the environment including the treatment of catchment areas of the projects and works; and(h)to undertake such other functions as may be necessary for the efficient utilisation of State's share with the water of River Krishna and its tributaries and as may be entrusted to it from time to time by the State Government.
