Section 290 in The Orissa Municipal Corporation Act, 2003
290. Cleaning of drains.
(1)The Corporation drains shall be so constructed, maintained and kept as to create the least practicable nuisance and shall be from time to time properly flushed, cleansed and emptied.(2)For the purpose of flushing, cleaning and emptying the said drains, the Commissioner may, with the sanction of the Corporation, construct or set up such reservoirs, sluices, engine and other works, as he may, from time to time, deem necessary.
