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State of Odisha - Section

Section 364 in The Orissa Municipal Corporation Act, 2003

364. Commissioner may inspect premises in order to examine meter, communication pipes, etc.

(1)The Commissioner may make an inspection of any premises to which a private water supply is provided by the Corporation in order to -
(a)remove, test, examine and replace any meter for measuring water; or
(b)examine any supply or distributing pipe, cistern, lock or fitting; or
(c)see if there is any waste or misuse of water.
(2)The Commissioner may, by written notice, require the owner or occupier of the premises to remove any defect which shall be found to exist in or to clean any such meter, not being a Corporation meter let to him on hire, or any such supply or distributing pipe, cistern, lock or fittings.