Section 353 in The Orissa Municipal Corporation Act, 2003
353. Prohibition of certain acts affecting the Corporation water works.
(1)Except with the permission of the Corporation no person shall -(a)erect, re-erect any building for any purpose whatsoever on any part of such area as snail be demarcated by the Commissioner surrounding any lake, tank, well or reservoir from which a supply of water is derived for a Corporation water works;(b)remove, alter, injure, damage or in any way interfere with the demarcation works of the area aforesaid; or(c)extend, alter or apply to any purpose different from that to which the same has been heretofore applied any building already existing within the area aforesaid; or(d)carry on, within the area aforesaid, any operation or manufacture trade or agriculture in any manner or do any act whatsoever, whereby injury may arise to any such lake, tank, well or reservoir or to any portion thereof or whereby the water of any such lake, tank, well or reservoir may be fouled or rendered less wholesome.(2)Except as hereinafter provided, no person shall -(a)cause any act or suffer to percolate or drain into or thereupon anything, whereby the water therein may be in any way fouled or polluted or its quality altered; or(b)alter the surface of any Corporation land adjacent to or forming part of any such work by digging there into or depositing thereupon any substance; or(c)cause or suffer to enter into such work any animals; or(d)throw or put anything into or upon such water works; or(e)bathe in or near such work; or(f)wash or cause to be washed in or near such work any animal or thing.
