Section 243(2) in The Calcutta Municipal Corporation Act, 1980
(2)Without prejudice to the generality of the foregoing provision, such power shall include the power-(i)to make over to or to take over from a statutory body all or any of the existing or new municipal responsibilities, powers, controls, facilities, services and administration relating to water supply in Calcutta, and to manage the same;(ii)to extend, expand and develop existing facilities and to construct and operate new ones;(iii)to establish, operate, maintain and manage engineering workshops related to the waterworks and the water supply system;(iv)to establish, maintain and operate laboratories and experimental and research stations;(v)to establish in-service training courses and provide other training for its personnel;(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 or outside Calcutta;(viii)to prevent discharge of industrial wastes or foul water into any river, canal or other water channel abutting the water source, water course or channel of CorporationÂ’s water supply;(ix)to acquire any tank, pond, well or other water area within Calcutta considered to be prejudicial to community health.
