Section 360 in The Orissa Municipal Corporation Act, 2003
360. Provision for keeping cistern locked.
(1)The Commissioner may, by written notice require the owner of any premises furnished with a cistern or in respect of which the Commissioner has required a cistern to be furnished, to provide such cistern with a lock and key of such pattern, material and quality as the Commissioner shall in such notice determine and may in like manner require any lock or key found to be defective on an inspection under Section 367 to be replaced.(2)Every cistern so provided with a lock shall be kept permanently locked and the key shall be delivered to the Commissioner.
