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State of Odisha - Section

Section 561 in Orissa Municipal Rules, 1953

561.

On the requisition from State Government or from the Council new sanitary projects and improvements to already existing projects shall be investigated by the Public Health Engineer under the Government. The Public Health Engineer shall then draw up a preliminary project, demonstrating the practicability, scope and the approximate cost and the recurring charges of the project. Plans and estimates for new project or improvement to existing works costing less than Rs. 10,000 need not go to Government unless the amount is to be paid by Government either partially or fully.