Section 66(1) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(1)It shall be lawful for the Board-(i)to carry out any work required to be carried out under this Act or any regulation or other instrument made thereunder, which the owner or occupier or other person responsible therefor has failed to carry out and recover the cost and expenses therefor from the owner or occupier;(ii)to remove any material, construction, obstruction or encroachment which is deposited or made in contravention of any provision of this Act or any regulation or other instrument made thereunder;(iii)to clear materials, trees, shrubs, plants and other things which have been taken down or cut pursuant to any provision of this Act or any regulation or other instrument made thereunder;(iv)to treat any unauthorised encroachment on Board's land as encroachment on Government land and have, such encroachment removed, and any person causing the encroachment evicted under the Tamil Nadu Land Encroachments Act, 1905 (Tamil Nadu Act III of 1905) and the(d)ascertaining whether there has been any contravention of any provisions of this Act or any regulations or instrument made thereunder;(e)making any inquiry, inspection, examination, measurement, valuation or survey authorised or required by or under this Act, or necessary for the proper administration of this Act; or(f)generally for discharging efficiently the functions entrusted to the Board under this Act.
