Section 39 in The Orissa Water Supply and Sewerage Board Act, 1991
39. Deposits.
- The Board may bye-laws provide for requiring any consumers or class of consumers to deposit such sums as may be specified therein as security for prompt payment of its dues and due performance of the conditions subject to which service is are rendered to them. It shall be lawful for the Board to recover its lawful dues from the amount so deposited.
