Section 6(2) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(2)Without prejudice to the generality of the foregoing provision, the Board shall have the power-(i)to take over all existing responsibilities, powers, controls, facilities, services and administration relating to water supply and sewerage in or for the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Area;(ii)to enlarge, improve or develop existing facilities and to construct and operate new facilities for water supply and sewerage in or for the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Area;(iii)to prepare schemes for water supply and sewerage (including abstraction of water from any natural source and the disposal of waste and polluted water) in or for the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Area;(iv)to regulate the construction, maintenance and repairs of wells, tanks and ponds and the drilling of tubewells, whether public or private, in the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Area;(v)to control extraction, conservation and use of underground water in the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Area;(vi)to prevent pollution of any water including any water source, water course or channel utilised for the purpose of the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Area;(vii)to prescribe the manner of treatment of trade effluents before discharge thereof and to regulate the discharge thereof into any sewer canal, river or other water channel utilised for the purpose of the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Area;(viii)to conduct research, experiment and survey and to do all things necessary for that purpose;(ix)to enter into contracts, agreements or arrangements with any person, firm or organisation;(x)to acquire, hold and dispose of property, movable or immovable;(xi)to prepare and adopt its annual accounts and budgets;(xii)to determine, levy and collect taxes, rates, fees, charges, surcharges, rents and costs and expenses authorised under this Act;[(xii-a) to collect infrastructure development charges from the applicant builder or developer of such multi-storeyed building or special buildings as may be prescribed for the provision of adequate water supply or sewerage;] [Inserted by Tamil Nadu Act 49 of 1998.](xiii)to borrow money, issue debentures and manage its funds, including the power to mortgage, hypothecate, or pledge any of its assets;(xiv)to incur expenditure and to grant loans and advances as it may deem necessary and to recover the principal and interest thereon on such terms and conditions as it may specify; and(xv)to do all things necessary for the purpose of carrying out the provisions of this Act.
