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State of Odisha - Section

Section 292 in The Orissa Municipal Corporation Act, 2003

292. Powers of owners and occupiers of premises to connect their drains to Corporation drains.

- Subject to the provisions of Section 291 the owner or occupier of any premises shall be entitled to cause his drain to empty into a Corporation drain or other place legally set apart for the discharge of drainage, provided that he first obtains written permissions of the Commissioner and that he complies with such conditions as the Commissioner may impose as to the mode in which and the superintendence under which connections with Corporation drains or other places aforesaid are to be made.