Section 356 in The Orissa Municipal Corporation Act, 2003
356. Public drinking fountains, etc, may be set apart for particular purpose.
(1)The Commissioner may assign and set apart each of the said works and the water therein for use by the public for such purpose only as he may think fit,and shall cause to be indicated, by a notice affixed on a conspicuous spot on or near each such work, the purpose for which the same has been so assigned and set apart.(2)No person shall make use of any such work or of any water therein for any purpose other than the purpose for which the same has been so assigned or set apart.
