Section 313(3) in The Orissa Municipal Corporation Act, 2003
(3)Where a trade effluent notice in respect of any premises is served on the Commissioner, he may, at any time within the initial period, give to the owner or occupier, as the case may be, of those premises a direction that no trade effluent shall be discharged in pursuance of the notice until a specified date after the end of the initial period and, in so far as the discharge of any trade effluent in accordance with the trade effluent notice requires the consent of the Commissioner in order to be lawful, the Commissioner may give that consent either unconditionally or subject to such conditions as ne thinks fit to impose in respect of -(a)the drain or drains in to which any trade effluent may be discharged in pursuance of the trade effluent notice;(b)the nature or composition of the trade effluent which may be so discharged;(c)the maximum quantity of any trade effluent which may be so discharged on any one day, either generally or into a particular drain;(d)the highest rate at which any trade effluent may be discharged in pursuance of the trade effluent notice, either generally or in to a particular drain; and(e)any other matter with respect to which bye-laws may be made under this Act :Provided that any such conditions as imposed by the Commissioner shall be of no effect if, and so far as, it is inconsistent with any bye-laws so made which were for the time being in force.
