Section 299(1) in The Orissa Municipal Corporation Act, 2003
(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.
