Section 90(2) in The U.P. Water Supply and Sewerage Act, 1975
(2)The Nigam shall furnish to the State Government at such times and in such form and manner as the State Government may direct such statistics and returns and such particulars in regard to any proposed or existing activities of the Nigam or any other matter under the control of the Nigam as the State Government may, from time to time, require.
