Section 355(2) in The Orissa Municipal Corporation Act, 2003
(2)The Commissioner shall maintain the said works and provide inhabitants with water, and when authorized by the Corporation in this behalf may construct any other such works for applying water for the gratuitous use of the inhabitants of the city :Provided that water carried away by any of the inhabitants from any such work shall be taken only for persona! or domestic purposes and not for the purpose of business or sale and shall not, except with the written permission of the Commissioner, be carried away in any vehicle.
