Section 314 in The Orissa Municipal Corporation Act, 2003
314. Appointment of places for emptying of drains and disposal of sewage.
- The Commissioner may cause any Corporation drain to empty in to a tank or other place whether within or outside the city and disposal of the sewage at any place whether within or outside the city and disposal of the sewage at any place, whether within or outside the city, and in any manner, which he may deem suitable for such purpose ;Provided that -(a)the Commissioner shall not Cause any Corporation drain, to empty into any place into which a Corporation drain has not heretofore been emptied, or to dispose of sewage at any place or in any manner at or in which sewage has not heretofore been disposed of without the sanction of the Corporation;(b)any power conferred by this section shall be exercised in such manner as to create the least practicable nuisance; and(c)no Corporation drain shall be made to empty into any place and no sewage shall be disposed of at any place or in any manner which the Government may think fit to disallow.
