Section 355 in The Orissa Municipal Corporation Act, 2003
355. Vesting of public drinking fountains, etc in the Corporation.
(1)Subject to other provisions of this Act, ail existing public drinking fountains,tanks, reservoirs, cisterns, pumps, wells, ducts, and works for the supply of water for the gratuitous use of the inhabitants of the city shall vest in the Corporation and be under the control of the Commissioner.(2)The Commissioner shall maintain the said works and provide inhabitants with water, and when authorized by the Corporation in this behalf may construct any other such works for applying water for the gratuitous use of the inhabitants of the city :Provided that water carried away by any of the inhabitants from any such work shall be taken only for persona! or domestic purposes and not for the purpose of business or sale and shall not, except with the written permission of the Commissioner, be carried away in any vehicle.(3)The Commissioner may temporarily, and with the approval of the Corporation permanently, close any of the said works either entirely or partially.(4)If any such work is permanently closed either entirely or partially by the Commissioner, the site thereof, or the portion thereof which is so closed, and the materials of the same may be disposed of as the property of the Corporation :Provided that if any such work which is permanently closed, either entirely or partially, was a gift to the public by some private person, the said site and the materials or the proceeds of the sale thereof shall, unless by reason of their value being insignificant or for other sufficient reason the Corporation thinks fit to direct otherwise, be applied to or towards some local work of public utility bearing the name of such person, or to or towards any such local work which may be approved by the Corporation and by the heirs or other representative, if any, of the said person.(5)The Corporation may, with the previous sanction of the Government or Government may, in the consultation with the Corporation, transfer the execution of, repair and maintenance of and supply of drinking water from, the Water works of the Corporation to the State Public Health Engineer Organization with such terms and conditions as may be approved by the Government.
