Section 313(2) in The Orissa Municipal Corporation Act, 2003
(2)No trade effluent shall be discharged from any trade premises into Corporation drain otherwise than in accordance with a written notice, hereinafter referred to as "trade effluent notice" served on the Commissioner by the owner or occupier of the premises, stating -(a)the nature or composition of the trade effluent;(b)the maximum quantity of the trade effluent which it process to discharge in any one day; and(c)the highest rate at which it is proposed to discharge trade effluent, and no trade effluent shall be discharged in accordance with such notice until the expiration of two months, or such less time as may be agreed by the Commissioner, from the day on which the notice is served on the Commissioner hereinafter referred to as "the initial period."
