Section 346 in The Orissa Municipal Corporation Act, 2003
346. Definitions.
- In this chapter unless there is anything repugnant to the subject or context, -(a)"communication pipe" means a pipe extending from a Corporation water-main up to and including the Corporation stop-cock;(b)'consumer' means any person who uses or is supplied with water from a Corporation water work or on whose application such water is supplied and includes any person liable to the Corporation under the provisions of this Act for the payment of water tax or any sum for the water supplied from a Corporation water works;(c)"consumer's pipe" means a pipe used in connection with the supply of water from any Corporation water work which is not the property of the Corporation;(d)"distributing pipe" means any pipe not subject to water pressure from a corporation water-man;(e)"fitting" includes a pipe, coupling, flange, branch bend, stop, ferrule, stop tap, bibtap, spring tap, pillar tap, glob tap, ball cock, bioler, pump, meter, hydrant and any other apparatus or article used for the purpose of conveying or storing water supplied by the Corporation;(f)"Corporation stop-cock" means the stop-cock which controls the supply of water from a Corporation water-main; and(g)"supply pipe" mean the pipe extending from a Corporation stopcock upto the ball-cock of the storage tank, if any, and any pipe subject to pressure from a Corporation water main.
