Section 369 in The Orissa Municipal Corporation Act, 2003
369. Provision of fraudulent and unauthorized use of water.
(1)No person shall fraudulently dispose of any water supplied to him by the Corporation.(2)No person to whom a private supply of water is provided by the Corporation shall, except when the water supplied is charged for by measurement, permit any person who does not reside on premises in respect of which water taxes is paid to carry away water from the premises to which it is supplied.(3)No person, who does not reside on premises in respect of which water tax is paid, shall carry away water from any premises to which a private supply is provided by the Corporation, unless in any case in which such supply is charged tor by measurement, he does so with permission of the person to whom such supply is furnished.
