Section 334(4) in The Orissa Municipal Corporation Act, 2003
(4)No person shall permit any such work to be used as a drain or part of a drain until -(a)the permission referred to in clause (b) of the proviso to Subsection (3) has been received; or(b)the Commissioner has failed for fourteen days after receipt of the notice of the completion to intimate as aforesaid his refusal or permission for filling in or covering over of such work.
