Section 9 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
9. Powers of the Authority. -
(1)The Authority shall, subject to the provisions made elsewhere in this Act have the power to do anything which may be necessary or expedient for the purpose of carrying out its functions under this Act.(2)Without prejudice to the generality of the foregoing provision, such power shall include the power -(i)to take over all existing municipal responsibilities, power, controls, facilities, services, and administration within the District relating to water-supply, sewerage, drainage, and collection and disposal of night-soil and to manage them so as to provide all the people of the area with water, sewerage and drainage services and services of collection and disposal of night-soil until sewerage is constructed throughout the District;(ii)to extend, expand and develop existing facilities and to construct and operate new ones for the supply of water and for providing sewerage and drainage services;(iii)to establish, maintain and operate laboratories, and experimental and research stations;(iv)to establish in-service training courses and provide other training for its personnel;(v)to adopt schemes for water-supply, sewerage, drainage and night-soil collection and disposal services;(vi)to regulate drilling of tubewells, public or private, and to control withdrawal of underground water;(vii)to prevent pollution of any water including any water-source, water-course or channel within the District;(viii)to regulate the treatment of industrial wastes before discharge thereof into any sewer, canal, river or other water channel within the District;(ix)to enter into contracts, agreements or arrangements with any person or organisation as the Authority may deem necessary for performing its functions under this Act;(x)to acquire, hold and dispose of property, movable or immovable, as it may deem necessary;(xi)to adopt its own budget annually;(xii)to determine, levy and collect taxes, fees and charges;(xiii)to borrow money, issue debentures an manage its own funds; and(xiv)to incur expenditure and to grant loans and advances as it may deem necessary for carrying out its functions under this Act.
