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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Odisha - Subsection

Section 44(1) in The Orissa Water Supply and Sewerage Board Act, 1991

(1)No owner or occupier of any premises to which water is supplied by the Board shall intentionally cause or suffer any water to be wasted, or cause or suffer the service pipe or any tap or other fittings or work connected therewith to remain out of repair so as to wastage of water.