Section 45(1) in The Orissa Water Supply and Sewerage Board Act, 1991
(1)The Board may cut off the water supply under its control from any premises :(a)if any fee, rental, cost of water or any charge or other sum due under this Act, is not paid within a period of fifteen days from the receipt of the bill for the same and after furnishing one month notice from expiry of the said period; or(b)if after the receipt of a written notice from the Board requiring him to refrain from so doing, the consumer continues to use the water or to permit the same to be used in contravention of the provisions of this Act or any Rules or Regulations or bye-laws; or(c)if the consumer damages or causes to be damaged the water meter or any connection pipe or ferrule; or(d)if the consumer refuses to admit any officer or servant of the Board duty authorised in this behalf into the premises which he proposes to enter during the day time for the purposes of executing any work or placing or removing any apparatus or of making any examination or inquiry in connection with the water supply or prevents any such officer or servant from executing any work or placing or removing any apparatus or making such examination or enquiry; or(e)if the service pipe or any tap or other fittings or work connected therewith is found on examination by an officer or servant of the Board duly authorised in this behalf to be out of repair to such an extent as to- cause wastage or contamination of water and immediate prevention thereof is necessary; or(f)if the consumer causes or allows to be caused the service pipe or any tap or other fitting or work connected therewith to be placed, removed, repair or otherwise interfered with, in contravention of the provisions of this Act or of the Rules or Regulations or the bye-laws; or(g)if by reasons of leakage in the service pipe or any tap or other fitting or work damage is caused to a public street and immediate prevention thereof is necessary.
