Section 298 in The Orissa Municipal Corporation Act, 2003
298. Commissioner may enforce drainage of undrained premises not situated within hundred feet of a Corporation drain.
(1)Where any premises are in the opinion of the Commissioner, without sufficient means of effectual drainage and a Corporation drain or such place as aforesaid is situated at a distance exceeding one hundred feet from some part of the said premises, the Commissioner, may by written notice require the owner or occupier of the said premises -(a)to construct a drain upto a point to be specified in such notice, but not at a distance more than one hundred feet from some part of the said premises; or(b)to construct a closed cesspool of such material, size and description, in such position, at such level, with such alignment and with such fall and outlet as the Commissioner thinks necessary for the drain emptying into such cesspool.(2)Any requisition for the construction of any drain under Sub-section (1) may comprise any detail specified in clause (a), (b) or (c) of Section 297.
