Section 45(1)(d) in The Orissa Water Supply and Sewerage Board Act, 1991

[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(1)(d) in The Orissa Water Supply and Sewerage Board Act, 1991

(d)if the consumer refuses to admit any officer or servant of the Board duty authorised in this behalf into the premises which he proposes to enter during the day time for the purposes of executing any work or placing or removing any apparatus or of making any examination or inquiry in connection with the water supply or prevents any such officer or servant from executing any work or placing or removing any apparatus or making such examination or enquiry; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 45(1)(d) in The Orissa Water Supply and Sewerage Board Act, 1991