Section 353(2) in The Orissa Municipal Corporation Act, 2003
(2)Except as hereinafter provided, no person shall -(a)cause any act or suffer to percolate or drain into or thereupon anything, whereby the water therein may be in any way fouled or polluted or its quality altered; or(b)alter the surface of any Corporation land adjacent to or forming part of any such work by digging there into or depositing thereupon any substance; or(c)cause or suffer to enter into such work any animals; or(d)throw or put anything into or upon such water works; or(e)bathe in or near such work; or(f)wash or cause to be washed in or near such work any animal or thing.
