Section 327 in The Orissa Municipal Corporation Act, 2003
327. inspection and examination of drains etc. not belonging to the Corporation.
- All drains, ventilation-shafts and pipes, cess-pools, house gullies, water-closets, privies, latrines, urinals, bathing and washing places which do not belong to the Corporation, or which have been constructed, erected, or set up at the charge of the Corporation fund on premises not belonging to the Corporation, for the use or benefit of the owner or occupier of the said premises, shall be open to inspection and examination by the Commissioner.
