Section 537(1) in The Orissa Municipal Corporation Act, 2003
(1)For the purpose of this section if, -(a)any pool, ditch, tank, well, pond, quarry hole, drain, watercourse or any collection of water; or(b)any cistern or other receptacle of water or any article or thing capable of collecting rain-water during the monsoon season whether within or outside a building;(c)any land on which water accumulates or is likely to accumulate; or(d)any premises or any part of premises occupied or unoccupied, or under construction, re-construction or demolition, which in the opinion of the Commissioner is, or is likely to become a breading place of mosquitoes or other vermin shall be deemed to be a nuisance and shall include a nuisance as defined in clause (56) of Section 2.
