Section 287 in The Orissa Municipal Corporation Act, 2003
287. Drains to be constructed and kept in repair by the Commissioner.
(1)The Commissioner shall maintain and keep in repair all Corporation drains and, when authorized by the Corporation in this behalf, shall construct such new drains as may from time to time, be necessary for effectually draining out the filthy water from the city.(2)The Commissioner shall also, in the case of any street where there is a Municipal drain, construct at the cost of the Corporation fund such portion of the drain of any premises to be connected with such drain as it shall be necessary to lay under any part of such street and the portion of any connecting drain so laid be vested in the Corporation and be maintained and kept in repair by the Commissioner as a Corporation drain.
