Section 331 in The Orissa Municipal Corporation Act, 2003
331. Cost of inspection and execution of works in certain cases.
- In the case of any drain which has been constructed, erected or set up, or which is continued, for the exclusive use and benefit of two or more premises and which is not -(a)a drain constructed under Sub-section (1) of Section 299; or(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.
