Section 357(4) in The Orissa Municipal Corporation Act, 2003
(4)The Commissioner may refuse to grant such connection of water works in respect of any premises, if he is satisfied that the arrangements for draining waste water from such premises are inadequate or that the supply of water through communication pipes is likely to cause such premises to be in an insanitary condition or to create a nuisance, unless such measures as he may direct are carried out for disposal of waste water or for preventing the creation of insanitary conditions or nuisance.
