Section 40(3) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(3)For the purpose of facilitating and enforcing collections by the local authority under this section, the Authority or the General Manager, as the case may be, may delegate to the local authority or any of its officers all or any of the powers granted in this behalf in this Act or in the regulations to the Authority or the General Manager, and in such event the relevant provisions of this Act or the regulations shall apply mutatis mutandis to the local authority and its officers.
