Section 312(1) in The Orissa Municipal Corporation Act, 2003
(1)For the purpose of ventilating any drain or cess-pool, whether belonging to the Corporation or to any other person, the Commissioner may erect upon premises or affix to the outside of any building any shaft or pipe, as may appear to the Commissioner necessary and cut through any projection from any building including the eaves of any roof thereof in order to carry such shaft or pipe through any such projection, and lay in through or under any land, such appliances as may in the opinion of the Commissioner be necessary for connecting such ventilating shaft or pipe with the drain or cesspool intended to be ventilated :Provided that any shaft or pipe so erected or affixed shall -(a)be carried at least fifteen feet higher than any skylight or window situated within a distance of forty feet therefrom;(b)if the same is affixed to a wall supporting the eave of a roof be carried at least five feet higher than such eave;(c)be erected or affixed so as to create the least practicable nuisance or inconvenience to the inhabitants of the neighbour; and(d)be removed by the Commissioner to some other place, if at any time the owner of the premises of building upon or to which the same has been erected or affixed is desirous of effecting any change in his property which cannot be carried out, or can not without unreasonable inconvenience be carried out, unless the shaft or pipe is removed.
