Section 365(d) in The Orissa Municipal Corporation Act, 2003
(d)if after receipt of a written notice from the Commissioner requiring him to refrain from so doing, the owner or occupier of the premises continues -(i)to use the water, or to permit the same to be used, in contravention of any rule or bye-law made under this Ac; or(ii)in case where payment for the water is made not by measurement, to permit any person not residing on premises in respect of which tax is paid to carry away from such owners or occupiers premises water derived from the Corporation water works;
