Section 291 in The Orissa Municipal Corporation Act, 2003
291. Powers to connect drains of private street's with Corporation drains.
- The owner of a private street shall be entitled to connect the drain of such street with a Corporation drain, subject to the conditions, that -(a)before commencing to construct such drain, the owner of the street shall submit to the Commissioner a plan of the street bearing the signature of a licensed surveyor in token of its having been made by him or under his supervision, and drawn to such a convenient scale as the Commissioner shall require, and there may be shown on such plan, position, course, and dimension of the proposed drain, with a section or sections thereof, and such other particulars in relation thereto as the Commissioner may deem necessary and require, and no such drain shall, without the approval in writing or contrary to direction of the Commissioner, be proceeded with;(b)the drain of such private street shall, at the expense of the owner of the street, be constructed of such size, material and description, and be branched into the Corporation drain in such manner and form of communication, in all respects, as the Commissioner, with the approval of the Standing Committee, may direct;(c)the Commissioner may, if he thinks fit, construct such part of such drain and such part of the work necessary for branching the same into the Corporation drain as may be in or under any public street or place vesting in the Corporation and, in such case, the expenses incurred by the Commissioner shall be paid by the owner of the private street.
