Section 295(1) in The Orissa Municipal Corporation Act, 2003
(1)If it appears to the Commissioner that the only means or the most convenient means, by which the owner or occupier of any premises can cause his drain to empty into a Corporation drain or other place legally set apart for the discharge of drainage, is by carrying the same into, through or under any land belonging to some person other than the said owner or occupier, the Commissioner, after giving to the owner of such land, a reasonable opportunity of stating objections, if any, may, with the approval of the Standing Committee, if no objection is raised, or if any objection which is raised appears to him invalid or insufficient, by an order in writing, authorize the said owner or occupier to carry his drain into, through or under the said land in such manner as he may think fit to allow.
