Section 6 in Karnataka Lake Conservation and Development Authority Act, 2014
6. Powers of the Authority.
- Subject to the provisions of this Act and the rules made thereunder, powers of the Authority shall be,-(1)to cause entry upon or authorize any officer to enter upon any land, to survey, demarcate and make a map of lakes;(2)to receive grants, donations, contributions, deposits and rents, and to levy fees or charges for development and maintenance of lakes at such rates approved by the Government;(3)to grant technical approval to any project proposal made by any Government Department or organization or association or person interested in developing, maintaining, conserving or protecting a lake and also to take up such activities on its own which shall be approved by the Government;(4)to invite experts as and when required to its meetings;(5)to constitute sub-committees as may deemed necessary for the purpose of research, implementation, studies, approval of projects, conservation, preservation, protection and any other purpose relating to lake; and(6)to take up survey of lake boundary, detect encroachment if any and to remove encroachments and erect boundary pillars and to fence them to prevent encroachment of the lake.
