149. Power of the State Government to take over water works.
(1)If, at any time, it appears to the State Government that any water-works executed by, or vested in, a Municipality, are maintained or run in an imperfect, inefficient or unsuitable manner, the State Government may by order, direct the Municipality or other local authority to show cause within the period specified in the order as to why the water-works with all plants, fittings and appurtenances thereof should not be handed over to the control and management of any other agency belonging to the State Government or any statutory body for such period as the State Government may fix.(2)If no cause is shown to the satisfaction of the State Government within the period specified in the order under-sub-section (1), the State Government may by order, direct that the water-works with all plants, fittings and appurtenances thereof shall be made over to such agency or statutory body as the State Government may fix, and for such period, and on such terms and conditions, as the State Government may determine.
