Section 40 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
40. Previous sanction of Government for certain schemes, plans and works.
(1)Except with the previous sanction of the Government, the Board shall not adopt or execute any scheme or plan in respect of water works or sewerage works or carry out any works in connection therewith, if the cost of such schemes, plans or other works exceeds or is likely to exceed-(a)one crore of rupees in the case of replacements, re-construction, structural alterations, adaptations, conversions, improved fixtures, fittings and machinery and other works of improvement not involving extensions, enlargements or additions to existing works or works previously in use; and(b)seventy-five lakhs of rupees in the case of new works including extensions, enlargements and additions to existing works or works previously in use.(2)[ Notwithstanding anything contained in sub-section (1), the Board shall not, except with the previous sanction of the Government, adopt or execute any scheme or plan in respect of water works or sewerage works or carry out any work in connection therewith if the cost of such scheme, plan or other work is met or to be met with from the funds provided by the Government.] [Substituted by Madras Metropolitan Water Supply and Sewerage (Amendment) Act, 1992 (Tamil Nadu Act 6 of 1992).](3)[ Notwithstanding anything contained in sub-sections (1) and (2), the Board may, without the previous sanction of the Government,-(a)adopt or execute each of the component in any World Bank assisted projects, or other externally aided projects, for which the Government have accorded previous sanction for the total project costs;(b)adopt or execute any maintenance work in any scheme or plan in respect of water works or sewerage works irrespective of the cost of such maintenance works;(c)adopt or execute any scheme or plan with the assistance of any financial institution such as, Housing and Urban Development Corporation, where the fund is not routed through the Government;(d)sanction not exceeding two and half times of the Budget Estimate after deducting the value of the spill over in respect of Government assisted plan programmes under the [Chennai] Transmission and Distribution System.]
