Section 332(b) in The Orissa Municipal Corporation Act, 2003
(b)without the written permission of the Commissioner, renew, rebuild or unstop any drain, ventilation shaft or pipe, cess-pool, water closet, privy, latrine or urinal or bathing or washing place, or any fitting or appliance which has been, or has been ordered to be discontinued, demolished or stopped up under any of the provisions of this chapter;
