Section 25(2) in The U.P. Water Supply and Sewerage Act, 1975
(2)Without prejudice to the generality of the foregoing provision such powers shall include the power -(i)to exercise all powers and perform all the functions relating to water supply, sewerage and sewage disposal of the area which lies within its jurisdiction;(ii)to acquire, possess and hold lands and other property and to carry any water or sewerage works through, across, over or under any highway, road, street or place and, after reasonable notice, in writing to the owner or occupier, into, through, over or under any building or land;(iii)to abstract, water from any natural source and dispose of waste water;(iv)to enter into contract or agreement with any person or body as the Jal Sansthan may deem necessary;(v)to adopt its own budget annually;(vi)to introduce or amend tariff for water supply and sewerage services, subject to approval of the Nigam and collect all taxes and charges for these services as may be prescribed:[Provided that no decision to introduce or amend such tariff shall be taken except by a special resolution in that behalf brought after giving such notice as may be prescribed, and passed by the majority of two-thirds of the members of the Jal Sansthan;] [Inserted by U.P. Act No. 28 of 1978 (w.e.f. 1.8.1978).](vii)to incur expenditure and manage its own funds;(viii)to obtain loans, advances, subventions and grants from the Nigam.
