Section 359(4) in The Orissa Municipal Corporation Act, 2003
(4)The Commissioner may, whenever it appears to him to be necessary, by written notice require the owner of any premises furnished with a private water supply from any Corporation water works to provide such premises within a reasonable period which shall be specified in the said notice, with cistern and fittings of such size, material, quality and description and place in such position and with safe and easy means of access, as he thinks fit.
