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[Cites 0, Cited by 0] [Section 313] [Entire Act]

State of Odisha - Subsection

Section 313(1) in The Orissa Municipal Corporation Act, 2003

(1)Subject to the provisions hereinafter appearing, the occupier of any trade premises may, with the consent of the Commissioner, discharge into the Corporation drains any trade effluent proceeding from the premises.