Section 538 in The Orissa Municipal Corporation Act, 2003
538. Permission for new well etc.
(1)No well, tank, pond, cistern or foundation shall be dug or constructed without the previous permission in writing of the Commissioner,(2)If any such work is begun or completed without such permission the Commissioner may either, -(a)by written notice require the owner or other person who has done such work to fill up, demolish such work in such manner as he may determine; or(b)grant written permission to retain such work, but such permission shall not exempt such owner from proceeding for such contravention.
