Section 357(2) in The Orissa Municipal Corporation Act, 2003
(2)If it appears to the Commissioner that any premises situated within any portion of the city is without a supply of pure water obtainable on the premises and inadequate to the requirements of the persons, usually occupying or employed upon the said premises, the Commissioner shall by written notice require the owner of the said premises or the person primarily liable for the payment of property taxes thereon, to obtain adequate supply as aforesaid from a Corporation water works and to provide supply and distributing pipes, cisterns and fittings and do all such works as may in the opinion of the Commissioner be necessary for that purpose.
