Section 350 in The Orissa Municipal Corporation Act, 2003
350. Power of access to Corporation water works.
(1)The Commissioner and any person appointed by the Government under Section 349 in this behalf may, for the purpose of inspection, repairing or executing any work in, upon or in connection with any Corporation water works, at all reasonable times, -(a)enter upon and pass through any land within or outside the city adjacent to or in the vicinity of such water works, to whomsoever such land may vest; and(b)cause to be conveyed into and through, any such land all necessary men, materials, tools and implements.(2)Compensation for any damage as little damage as can be done in pursuance of this section shall be paid by the Commissioner or, if any person appointed under Section 349 by the Government.
