Section 361 in The Orissa Municipal Corporation Act, 2003
361. Communication pipes etc. to be kept in efficient repair by owner or occupier til premises.
(1)It shall be incumbent on the owner or occupier of any premises to which a private water supply is furnished from any Corporation water works, to keep in a thoroughly clean condition and to maintain and keep inefficient repair every supply and distributing pipe conveying water from the said water works to such premises and every meter and every cistern and fitting in or connected with any such pipe, so as to effectually prevent the water from running to waste.(2)When an occupier of any premises is served with a notice under Sub-section (2) of Section 364 he may, after giving to the person to whom he is responsible for the payment of his rent, three days notice in writing, himself have the repair executed and in such event he shall be entitled to deduct from any rent due or to become due by him to such person the actual expenses incurred by him in complying with the notice served under Subsection (2) of Section 367.
