Section 9(2) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(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.
