Section 376(3) in The Orissa Municipal Corporation Act, 2003
(3)Where any person causes or permits any pipe, cistern or fitting or other work necessary for conveying a private supply of water from a Corporation water works into any premises, to be laid, applied, or executed in contravention of Sub-section (1), he shall, in addition to being liable to the penalty provided for such contravention, not be entitled to an independent or branch connection until the defects, if any, in such pipe, cistern, fitting or work are removed to the satisfaction of the Commissioner.
