Section 358(5) in The Orissa Municipal Corporation Act, 2003
(5)Where any supply or distributing pipe, cistern or such fittings is laid, applied, added to or altered, or any connection is made in contravention, of this section the Commissioner may, with the previous approval of the Standing Committee, remove such supply or distributing pipe, cistern, fitting or connection or additions or alternation thereto, and make good such pipe, cistern, fittings or connection and the owner and occupier of such premises shall be jointly and severally liable to pay the expenses incurred by the Commissioner in so doing.
