Section 301 in The Orissa Municipal Corporation Act, 2003
301. New buildings not to be erected without drains.
(1)It shall not be lawful to newly erect or re-erect any building, or to occupy any building newly reacted or re-erected, unless and until -(a)a drain be constructed, of such size, materials and description, at such level with such fall and outlet as may appear to the Commissioner to be necessary for the effectual, drainage of such building;(b)there have been provided for the set up in such building and in the premises appurtenant thereto, all such appliance and fittings as may appear to the Commissioner to be necessary for the purpose of gathering and receiving the drainage from, and conveying the same off, the said building and the said premises, and of effectually flushing the drain of the said building and every fixture connected therewith.(2)The drain to be constructed as aforesaid shall empty in to a Corporation drain or into some place legally set apart for the discharge of drainage situated at a distance not exceeding one hundred feet from the premises in which such building is situated, but if no such drain or place is within that distance, then such drain shall empty into such cess-pool as the Commissioner directs.
