Section 359(3) in The Orissa Municipal Corporation Act, 2003
(3)The Commissioner may, if at any time, deems it expedient to alter the position of any existing connection with any Corporation water works, or of any consumer's pipe or fitting thereof, and after giving to the owner of such connection, pipe or fitting not less than four days previous notice of his intention so to do, cause the said connection, pipe or fitting to be moved to such other position as he thinks fit and re-laid and applied or other to be laid and applied in lieu thereof, in such position as he may direct, and in every such case all such work shall be carried out at the expenses of the Corporation fund and such new connection, pipe and fitting shall thereafter vest in the Corporation and be maintained at the charge of the Corporation fund as a Corporation water works.
