Section 288(1) in The Orissa Municipal Corporation Act, 2003
(1)The Commissioner may carry any Corporation drain, through, across or under any street, or any place laid out as, or intended for a street, or under any callar or vault which may be under any street, and, after giving reasonable notice in writing to the owner or occupier, into, through or under any land whatsoever within the city or, for the purpose of outfall or distribution of sewage, outside the city.
