Section 350(1) in The Orissa Municipal Corporation Act, 2003
(1)The Commissioner and any person appointed by the Government under Section 349 in this behalf may, for the purpose of inspection, repairing or executing any work in, upon or in connection with any Corporation water works, at all reasonable times, -(a)enter upon and pass through any land within or outside the city adjacent to or in the vicinity of such water works, to whomsoever such land may vest; and(b)cause to be conveyed into and through, any such land all necessary men, materials, tools and implements.
