Section 371 in The Orissa Municipal Corporation Act, 2003
371. Wilful negligent acts relating to water works.
- No person shall, wilfully or negligently, -(a)injure or suffer to be injured any meter belonging to Corporation or any of the fittings of any such meter;(b)break, injure or open any lock, cock, valve, pipe, work engine, cistern or fitting appertaining to any Corporation water works;(c)flush or draw off the water from any such water works, thereby causing such water to be wasted;(d)do any act or suffer any act to be done whereby the water in or derived from any Corporation water works shall be wasted;(e)obstruct, divert or in any way injure or alter any water-main or duct; and(f)except with the permission of the Commissioner, open, break, injured or tamper with any lock furnished under Section 360.
