Section 373 in The Orissa Municipal Corporation Act, 2003
373. Liability for offences under certain provisions of this chapter.
- If it shall be shown that an offence against some provision of this chapter or against some bye-laws, made under this Act at the time in force relating to water supply is committed on any premises to which private water supply is provided by the Corporation, the owner, or the person primarily liable for the payment of water tax and the occupier of the said premises shall be jointly and severally liable for the same.
