Section 293(1) in The Orissa Municipal Corporation Act, 2003
(1)Where any person, without complying with the provisions of Section 291 or 292, as the case may be, make or cause to be made any connection of a drain belonging to himself or to some other person with any Corporation drain or other place legally set apart for the discharge of drainage, the Commissioner may, with the approval of the Standing Committee, close, demolish, alter or remake any such connection made in contravention of this section, and the expenses incurred by the Commissioner in so doing shall be paid by the owner of the street or the owner or occupier of the premises, for benefit of the connection was made, or by the person offending.
