Section 354 in The Orissa Municipal Corporation Act, 2003
354. Buildings etc. not to be erected over Corporation water-main without permission.
(1)Without the written permission of the Commissioner, no building, wall or structure of any kind shall be newly erected and no street or minor railway shall be constructed over any Corporation water-main.(2)If any building, wall or other structure be so erected or re-erected or any street dr minor railway be so constructed the Commissioner may, with the approval of the Standing Committee, cause the same to be removed or otherwise dealt with in such manner as may appear to him, fit,and the expenses thereby incurred shall be paid by the person offending.
