Section 299 in The Orissa Municipal Corporation Act, 2003
299. Power of Commissioner to construct drain for premises in combination.
(1)Where the Commissioner is of opinion that any group or block of premises, any part of which is situated within one hundred feet of a Corporation drain or other place legally set apart for the discharge of drainage already existing or about to be constructed, may be drained more effectually or economically in combination than separately, the Commissioner may, with the approval of the Standing Committee, construct or cause to be constructed drain for such group or block of premises by such method as appears to him to be the best suited therefor, and the expenses incurred by him for such construction shall be paid by the owners of such premises in such proportions as the Standing Committee may think fit.(2)Not less than fifteen days before any work under this Section is commenced, the Commissioner shall give written notice to the owner of all the premises relating to-(a)the nature of the intended work;(b)the estimated expenses thereof; and(c)the proportion of such expenses payable by each owner.(3)The owners, for the time being, of the several premises constituting a group or block shall be the joint owners of every drain so constructed, erected or fixed or continued for the special use and benefit only of such premises, and shall, in the proportions in which it is determined that the owners of such premises are to contribute to the expenses incurred by the Commissioner under Sub-section (1) and be responsible for the expense of maintaining every such drain in good and efficient condition but every such drain shall from time to time be flushed, cleaned and emptied by the Commissioner at the charge of the Corporation fund.
