Section 368 in The Orissa Municipal Corporation Act, 2003
368. Water pipes etc, not to be placed where water will be polluted.
- No water pipes shall be laid in a drain or on the surface of an open channel or house-gully or within twenty feet of a cesspool or in any position where the pipe is likely to be injured or the water therein polluted and no well or -tank and except with the consent of the Commissioner, no cistern shall be constructed within twenty feet of a privy, water closet or cesspool.
