Section 52(1) in The Orissa Water Supply and Sewerage Board Act, 1991
(1)Where it appears to the Board that there are reasonable grounds for believing that a private sewer or cess-pool is in such condition as to be prejudicial to public health or to be a nuisance or that a private sewer communicating directly or indirectly with a sewer of the Board in so defective as to admit sub-soil water or grit or other materials the Board may examine its condition and for that purpose may apply test, not being a test by water under pressure and if it deems it necessary, open the ground.
