Section 358(2) in The Orissa Municipal Corporation Act, 2003
(2)In every case where a new connection with Corporation water works is made or an existing connection requires renewal, all necessary communication pipes and fittings thereon shall be supplied by the Commissioner,and the work of laying and applying such communication pipes and fittings shall be executed by the Corporation agency under the Commissioner's orders, and cost of all such materials and work shall be charged to the Corporation Fund.
