Section 331(b) in The Orissa Municipal Corporation Act, 2003
(b)a drain in respect of which condition as to the respective responsibilities of the parties have been declared under Sub-section (1) of Section 306, the expenses of any inspection and examination made by the Commissioner under Section 329 and the execution of any work required under Section 330 whether executed under Section 335 or not shall be paid by the owners of such premises in such proportions as may be determined -(i)by the Standing Committee if the aggregate amount of such expenses does not exceed rupees two thousand and five hundred; and(ii)by the Corporation if the aggregate amount of such expenses exceeds rupees two thousand and five hundred.
