Section 332 in The Orissa Municipal Corporation Act, 2003
332. Prohibition of acts contravening the provisions of this Chapter or done without sanction.
- No person shall, -(a)in contravention of any of the provisions of this chapter or of any notice issued or direction given under this chapter or without the written permission of the Commissioner, in any way alter the fixing, disposition or position of, or construct, erect, set up, renew, rebuild, remove, obstruct, stop up, destroy or change, any drain, ventilation shaft or pipe, cess-pool, water closet, privy, latrine,urinal or bathing or washing place or any trap, covering or other fitting or appliance connected therewith;(b)without the written permission of the Commissioner, renew, rebuild or unstop any drain, ventilation shaft or pipe, cess-pool, water closet, privy, latrine or urinal or bathing or washing place, or any fitting or appliance which has been, or has been ordered to be discontinued, demolished or stopped up under any of the provisions of this chapter;(c)without the written permission of the Commissioner, make any projection over or encroachment upon or in any way injure, or cause or permit to be injured, any drain, cess-pool, house gully, water closet, privy, latrine or urinal or bathing or washing place :Provided that nothing in this clause shall apply to any whether-shade in width not exceeding two feet over any window which does not front a wall or window of an adjoining house :(d)droop, pass or place, or cause or permit to be dropped,passed or placed into or in any drain, any brick, stone, earth, ashes, or any substance or matter by which, or by reason of the amount of which such drain is likely to be obstructed;(e)pass, or cause or permit to be passed, into any drain provided for a particular purpose, any matter or liquid for the conveyance of which such drain has not been provided; or(f)cause or suffer to be discharged into any drain from any factory, bake house, distillery, workshop or work place or from any building or place in which steam water or mechanical power is employed, any hot water, steam, fumes or any liquid which would prejudicially effect the drain or the disposal by sale or otherwise of the sewage conveyed along the drain or which would from its temperature or otherwise be likely to create a nuisance.
