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State of Odisha - Section

Section 303 in The Orissa Municipal Corporation Act, 2003

303. Excremantitious matter not to be passed into cess-pool.

- No person shall, except with the permission of the Commissioner, pass or cause or permit to be passed any excrementitious matters into any cesspool made or used under Section 298 or Section 301 or into any drain communicating with any such cess-pool.