Section 52 in The Orissa Water Supply and Sewerage Board Act, 1991
52. Power to examine and test sewer etc. believed to be defective.
(1)Where it appears to the Board that there are reasonable grounds for believing that a private sewer or cess-pool is in such condition as to be prejudicial to public health or to be a nuisance or that a private sewer communicating directly or indirectly with a sewer of the Board in so defective as to admit sub-soil water or grit or other materials the Board may examine its condition and for that purpose may apply test, not being a test by water under pressure and if it deems it necessary, open the ground.(2)If on examination the sewer or cess pool is found to be in proper condition the Board shall, as soon as possible, reinstate any ground which has been opened by it pay compensation for the damage caused by it.
