Section 359 in The Orissa Municipal Corporation Act, 2003
359. Commissioner may take charge of private connection.
(1)The Commissioner may, by agreement with a consumer, take charge on behalf of the Corporation of all or any of the consumer's pipes and fittings :Provided that if any such pipes or fittings are communication pipes or fittings not vesting in the Corporation, the Commissioner may, if he thinks fit, take charge of the same without such agreement.(2)Any consumer's pipes and fittings, of which the Commissioner takes charge under this section shall thereafter vest in and be maintained at the expenses of the Corporation as a Corporation water works.(3)The Commissioner may, if at any time, deems it expedient to alter the position of any existing connection with any Corporation water works, or of any consumer's pipe or fitting thereof, and after giving to the owner of such connection, pipe or fitting not less than four days previous notice of his intention so to do, cause the said connection, pipe or fitting to be moved to such other position as he thinks fit and re-laid and applied or other to be laid and applied in lieu thereof, in such position as he may direct, and in every such case all such work shall be carried out at the expenses of the Corporation fund and such new connection, pipe and fitting shall thereafter vest in the Corporation and be maintained at the charge of the Corporation fund as a Corporation water works.(4)The Commissioner may, whenever it appears to him to be necessary, by written notice require the owner of any premises furnished with a private water supply from any Corporation water works to provide such premises within a reasonable period which shall be specified in the said notice, with cistern and fittings of such size, material, quality and description and place in such position and with safe and easy means of access, as he thinks fit.(5)The Commissioner may also in like manner require the owner of any premises to provide such safe and easy means of access as he thinks fit to any existing cistern which on an examination under Section 367 is found to be not easily accessible.(6)The Commissioner shall also, from time to time, determine the size, material, quality, description and position of the pipes and fittings to be used for the purpose of any connection with, or of any communication from, any Corporation water works, and no such connection or communication shall be made by any person otherwise than as so determined.(7)The Commissioner shall likewise determine the size, material, quality and description of the pipes, cisterns and fittings to be used for the purpose of replacing any pipes, cisterns and fittings found on an examination under Section 364 to be so defective that they cannot be effectively repaired.
