Section 288 in The Orissa Municipal Corporation Act, 2003
288. Power of making drain.
(1)The Commissioner may carry any Corporation drain, through, across or under any street, or any place laid out as, or intended for a street, or under any callar or vault which may be under any street, and, after giving reasonable notice in writing to the owner or occupier, into, through or under any land whatsoever within the city or, for the purpose of outfall or distribution of sewage, outside the city.(2)The Commissioner may enter upon and construct any new drain in the place of an existing drain in any land wherein any Corporation drain has been already lawfully constructed, or repair any Corporation drain so constructed.(3)Compensation shall be paid by the Commissioner to any person who sustain damage while taking action under this section.
