Section 353(1) in The Orissa Municipal Corporation Act, 2003
(1)Except with the permission of the Corporation no person shall -(a)erect, re-erect any building for any purpose whatsoever on any part of such area as snail be demarcated by the Commissioner surrounding any lake, tank, well or reservoir from which a supply of water is derived for a Corporation water works;(b)remove, alter, injure, damage or in any way interfere with the demarcation works of the area aforesaid; or(c)extend, alter or apply to any purpose different from that to which the same has been heretofore applied any building already existing within the area aforesaid; or(d)carry on, within the area aforesaid, any operation or manufacture trade or agriculture in any manner or do any act whatsoever, whereby injury may arise to any such lake, tank, well or reservoir or to any portion thereof or whereby the water of any such lake, tank, well or reservoir may be fouled or rendered less wholesome.
