Section 555(1)(a) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 555(1)] [Section 555] [Entire Act]

State of Odisha - Subsection

Section 555(1)(a) in The Orissa Municipal Corporation Act, 2003

(a)wilfully cause or suffer to be brought or to flow into any lake, tank, reservoir, cistern, well, duct, or other place for water belonging to the Corporation, or into any drain or pipe communicating therewith, any washing or other substance produced in the course of any such trade or manufacture as aforesaid; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 555(1)(a) in The Orissa Municipal Corporation Act, 2003