Section 330 in The Orissa Municipal Corporation Act, 2003
330. Commissioner may require repair, etc to be made.
(1)When the result of such inspection and examination as aforesaid is as described in Sub-section (2) of Section 329, the Commissioner may -(a)by written notice, require the owner of the premises or the several owners of the respective premises in which the drain, ventilation-shaft or pipe, cess-pool, house guilly, water closet, privy, latrine, urinal or bathing or washing place is situated or for the benefit of which the same has been constructed, erected or set up -(i)to close or remove the same or any encroachment thereupon or, subject to the proviso to clause (c) of Section 332, to remove any projection over the same; or(ii)to renew, repair, cover, recover, trap, ventilate,pave and pitch or take such other step with the same as he may think fit to direct and to fill in, reinstate and make good the ground, building or thing opened, broken up or removed for the purpose of such inspection and examination; and(b)without notice, fill up or demolish any drain by which sullage or sewage is carried through, from into or upon any premises in contravention of any of the provisions of this chapter,and the expenses incurred by the Commissioner in so doing shall be paid by such owner or owners.(2)Any requisition under clause (a) of Sub-section (1) in respect of any drain which has been constructed, erected or set up or which is continued for the sole use and benefit of a property or for the exclusive use and benefit of two or more properties may include any extension thereof beyond such property or properties, if and so far as such extension has been constructed, erected or set up, or is continued, for the sole use and benefit of such property or properties.
