Section 46 in The Orissa Water Supply and Sewerage Board Act, 1991
46. Prohibition of certain other acts.
(1)No person shall -(a)wilfully obstruct any person acting under the authority of the Board in setting.out the lines of any work or pull up or remove any pillar, post or stay fixed in the ground for the purposes of setting out the lines of such works, or deface or destroy any works made for the said purpose; or(b)wilfully or negligently break, injure, turn on, open, close, shut off or otherwise interfere with any lock, cock, valve, pipe, meter or other work or apparatus belonging to the Board; or(c)unlawfully obstruct the flow of or flush, draw off, or divert, or take water from any water works belonging to the Board or any water course by which any such water is supplied; or(d)obstruct any officer or servant of the Board in the performance and discharge of his duties and functions under this Chapter or refuse or wilfully neglect to furnish him with means necessary for the making of any entry, inspection, examination or inquiry thereunder in relation to any water works; or(e)bathe in, at or upon any water works, or wash or throw or cause to enter therein any animal or throw any rubbish, direct or filth into any water works, or wash or clean therein any cloth, wool or leather or the skin of any animal, or cause water of any sink or drain or any steam engine or boiler or any other polluted water to turn or be brought into any water works, or do any other act whereby the water in any water works belonging to the Board is fouled or likely to be fouled.(2)Nothing in Clause (b) of Sub-section (1) shall apply to a consumer closing the stop-cock fixed on the service pipe supplying water to his premises so long as he has obtained the consent of any other consumer whose supply be affected thereby.
