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State of Odisha - Section

Section 358 in The Orissa Municipal Corporation Act, 2003

358. Making and renewing connection with the Corporation water works.

(1)No connection with any Corporation water works shall be made or renewed -
(a)except by a Corporation officer or employee empowered in that behalf by the Commissioner; and
(b)until the certificate specified in Sub-section (4) has been given.
(2)In every case where a new connection with Corporation water works is made or an existing connection requires renewal, all necessary communication pipes and fittings thereon shall be supplied by the Commissioner,and the work of laying and applying such communication pipes and fittings shall be executed by the Corporation agency under the Commissioner's orders, and cost of all such materials and work shall be charged to the Corporation Fund.
(3)Every such communication pipe and fittings thereon shall vest in the Corporation and be maintained at the charge of the Corporation fund as a Corporation water works.
(4)All supply and distributing pipes and cisterns and fittings not being the property of the Corporation shall be laid and applied under the supervision and to the satisfaction of a Corporation officer appointed by the Commissioner in that behalf, who shall give and sign a certificate, free of charge, when such supply and distributing pipes, cisterns and all necessary fittings have been laid, applied and executed in a satisfactory manner and when proper and sufficient arrangements have been made for draining waste water.
(5)Where any supply or distributing pipe, cistern or such fittings is laid, applied, added to or altered, or any connection is made in contravention, of this section the Commissioner may, with the previous approval of the Standing Committee, remove such supply or distributing pipe, cistern, fitting or connection or additions or alternation thereto, and make good such pipe, cistern, fittings or connection and the owner and occupier of such premises shall be jointly and severally liable to pay the expenses incurred by the Commissioner in so doing.