Section 299(3) in The Orissa Municipal Corporation Act, 2003
(3)The owners, for the time being, of the several premises constituting a group or block shall be the joint owners of every drain so constructed, erected or fixed or continued for the special use and benefit only of such premises, and shall, in the proportions in which it is determined that the owners of such premises are to contribute to the expenses incurred by the Commissioner under Sub-section (1) and be responsible for the expense of maintaining every such drain in good and efficient condition but every such drain shall from time to time be flushed, cleaned and emptied by the Commissioner at the charge of the Corporation fund.
