Section 374 in The Orissa Municipal Corporation Act, 2003
374. Materials and works may be supplied and done under this chapter for any persons by the Commissioner.
- On the written request of any person who is required under any of the provisions of this chapter to supply any materials, fittings, cistern or lock and key or to do any work, the Commissioner may, on behalf of such person supply the necessary materials, fittings, cistern or lock and key, as the case may be, or cause the necessary work to be done, if he makes a deposit at the first instance, a sum which will, in the opinion of the Commissioner, suffice to cover the cost of the said material, fitting, cistern, lock and key or work.
