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State of Odisha - Section

Section 204 in Orissa Municipal Act, 1950

204. Power of Executive Officer to supply water for non-domestic purposes at rates fixed by Municipality.

(1)The Executive Officer may supply water for any purpose, other than domestic consumption and use, on receiving a written application, specifying the purpose for which such a supply is required and the quantity likely to be consumed.
(2)For all water supplied under Sub-section (1) payment shall be made at such rates as may be determined and on such conditions as shall be imposed by the Municipality by general or special order.Supply Beyond Limits of Municipal Area