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State of Odisha - Section

Section 573 in Orissa Municipal Rules, 1953

573.

Licences for the construction of steps or drain covering necessary for giving access to premises shall be granted subject to the following further conditions which should be specified in the licences;
(1)The steps or slabs over drains shall not project into the street beyond the retaining wall of the drain. The steps or slab over the drain leading to premises directly abutting on the street should not be more than 3 feet long, except in the case of premises having compound in front, into which vehicular traffic is likely to pass over the drain. In the excepted cases the Executive Officer shall fix the length of covering.
(2)Covering over drains shall be flush with the top of the retaining walls of the drains provided that the depth of the drain below the coverings is considered sufficient by the Executive Officer to carry the storm flow. A covering slab may be laid on the top of the retaining walls in rate cases.where it may be necessary to do so in order that water-way of the drain may not be restricted or in cases where the Executive Officer has no objection, provided that the previous sanction of the Council obtained and that a suitable concretes ramp is constructed on the street side the raised slab leading from the level of the top of the slab to the street level.
(3)The drain covering in the case of premises abutting on the street shall be 2" to 4" in thickness for drains 6" to 36" according to the size of the drain. In the case of premises with a compound in front where heavy vehicular traffic is likely to pass over the drain, the covering may be of granite or reinforced concrete slabs not less than the following thickness :
  Reinforced concrete slabs Granite slabs each 18 wide if no cover over
Over drains 6" to 12" 4" 5"
Over drains 15" to 24" 6" 7"
Over drains 27" to 36" 7" 9"
In the case of larger drains thickness and materials of the covering shall be such as may be decided by the Executive Officer of the Council in each case in consultation with the Municipal Engineer to suit (a) the classes of stone or other covering material used, (b) the width of individual slab members, carrying the load, (c) the load concentration exceed, and (d) the depth of fill, if any, over the slab.
(4)They shall be liable to be removed at the cost of the licence whenever necessary in order that the drain may he inspected or repaired.
(5)The Executive Officer shall have an absolute right to remove without payment of any compensation the encroachment altogether whenever he thinks expedient in public interest.
(6)The top of the drain covering shall not be used as part of a shop or be otherwise encroached upon.