Section 307 in The Orissa Municipal Corporation Act, 2003
307. Sewage and rain water drains to be distinct.
- Wherever it is provided in this Chapter that steps shall or may be taken for the effectual drainage of any premises it shall be competent for the Commissioner to require that their shall be one drain for sullage, excrementitious matter and polluted water and another distinct drain for rain water and unpolluted subsoil water or for both rainwater and unpolluted sub-soil water each emptying into separate Corporation drains or other places legally set apart for the discharge of drainage.
