Section 311 in The Orissa Municipal Corporation Act, 2003
311. All drains and cess-pools to be properly covered and ventilated.
(1)Every drain and cess-pool, whether belonging to the Corporation or to any other person, shall be provided with proper traps and coverings and with proper means of ventilation.(2)The Commissioner may, by written notice require the owner of any drain or cess-pool not belonging to the Corporation to provide and apply to the said drain or cess-pool such trap and covering and such means of ventilation as would be provided and applied if such drain or cess-pool belonged to the Corporation.
