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State of Odisha - Section

Section 556 in Orissa Municipal Rules, 1953

556.

Piped water supply shall be designed to provide water in adequate quantities for -
(a)domestic purposes, such as cooking and drinking, bathing washing and flushing of closets;
(b)public purposes, such as street watering or washing, flushing of sewage, watering of public parks and supplying to certain public buildings;
(c)industrial and commercial uses in the municipal area;
(d)animals used for agriculture, milk and transport, etc.;
(e)fire fighting;
Note. - In areas where is already protected water-supply the Council shall plan for gradual extension of it.Note. - A Council shall plan for slum clearance with a reasonable period and arrangements shall be made for construction of new house in the meanwhile. Slum shall be improved by making adequate arrangements for water supply, drainage, latrines and refuse collection services.