Section 300 in The Orissa Municipal Corporation Act, 2003
300. Commissioner may close or limit the use of existing private drains.
(1)Where a drain connecting any premises with a Corporation drain or other place legally set apart for the discharge of drainage is sufficient for the effectual drainage of the said premises and is otherwise unobjectionable, but, is not, in the opinion of the Commissioner, adapted to the general drainage system of the city or of that part of the city in which such drain is situated, the Commissioner, with the approval of the Standing Committee, may, -(a)subject to the provision of Sub-section (2) close, discontinue or destroy the said drain and cause any work necessary for that purpose to be done;(b)direct that such drain shall, from such date as he may specify in his behalf, be used for sullage and sewage only, or for rain water only, or for unpolluted sub-soil water only, or for both rain water and unpolluted sub-soil water only, and by written notice require the owner or occupier of the premises to make an entirely distinct drain for sullage or sewage or for rain water of unpolluted subsoil water, or for both rainfall and unpolluted sub-soil water.(2)No drain may be closed, discontinued or destroyed by the Commissioner under clause (a) of Sub-section (1) except on condition of his providing another drain as effectual for the drainage of the premises and communicating with any Corporation drain or other place as aforesaid which the Commissioner thinks fit and the expenses of the construction of any drain so provided by the Commissioner and of any work done under the said clause (a) shall be paid by the Commissioner at the charge of the Corporation Fund.(3)Any requisition made by the Commissioner under clause (b) of Sub-section (1) may embrace any detail specified in clause (a) or clause (b) of Section 297.
