Section 315 in The Orissa Municipal Corporation Act, 2003
315. Provisions of means for disposal of sewage.
- For the purpose of receiving, storing, disinfecting, distributing or otherwise disposing of sewage, the Commissioner may, when authorized by the Corporation in this behalf, -(a)construct any work within or outside the city;(b)purchase or take on lease any land, building, engine, material or apparatus either within or outside the city; and(c)enter into arrangement with any person for any period not exceeding twenty years, for the removal or disposal of sewage within or outside the city :Provided that any power conferred by this section shall be exercised in such manner as to cause the least practicable nuisance.
