Section 301(2) in The Orissa Municipal Corporation Act, 2003
(2)The drain to be constructed as aforesaid shall empty in to a Corporation drain or into some place legally set apart for the discharge of drainage situated at a distance not exceeding one hundred feet from the premises in which such building is situated, but if no such drain or place is within that distance, then such drain shall empty into such cess-pool as the Commissioner directs.
