Section 357 in The Orissa Municipal Corporation Act, 2003
357. Conditions on which water supply may be provided.
(1)Subject to the provisions appearing hereinafter no supply pipes for, conveying water to any premises shall be connected with such water works except on the written application or with a written assent of the owner of the premises or of the person primarily liable for the payment of property taxes on the said premises.(2)If it appears to the Commissioner that any premises situated within any portion of the city is without a supply of pure water obtainable on the premises and inadequate to the requirements of the persons, usually occupying or employed upon the said premises, the Commissioner shall by written notice require the owner of the said premises or the person primarily liable for the payment of property taxes thereon, to obtain adequate supply as aforesaid from a Corporation water works and to provide supply and distributing pipes, cisterns and fittings and do all such works as may in the opinion of the Commissioner be necessary for that purpose.(3)If the written assent of the owner of any premises or the person primarily liable for the payment of property taxes referred to in Sub-section (1) is withheld, a tenant may appeal to the Commissioner who shall, if he is satisfied that the assent has been unreasonably withheld and if the provisions of Sub-section (2) are satisfied, give connection to the water works from conveying water to such premises.(4)The Commissioner may refuse to grant such connection of water works in respect of any premises, if he is satisfied that the arrangements for draining waste water from such premises are inadequate or that the supply of water through communication pipes is likely to cause such premises to be in an insanitary condition or to create a nuisance, unless such measures as he may direct are carried out for disposal of waste water or for preventing the creation of insanitary conditions or nuisance.
