Section 365(b) in The Orissa Municipal Corporation Act, 2003
(b)if the owner or occupier of the premises neglects, within the period specified in this behalf in any notice given under Subsection (4) of Section 359 or under Sub-section (2) of Section 364 to comply with any requisition made to him by the Commissioner regarding the provision of any cistern, fitting, lock or key or any means of access to such cistern;
