Section 287(2) in The Orissa Municipal Corporation Act, 2003
(2)The Commissioner shall also, in the case of any street where there is a Municipal drain, construct at the cost of the Corporation fund such portion of the drain of any premises to be connected with such drain as it shall be necessary to lay under any part of such street and the portion of any connecting drain so laid be vested in the Corporation and be maintained and kept in repair by the Commissioner as a Corporation drain.
