Section 459(2) in The Orissa Municipal Corporation Act, 2003
(2)The Commissioner may also, if he thinks fit, require the said owner or occupier by the said notice, either forthwith or before proceeding to pull down, or repair the structure or the building or part thereof and to set up a proper an sufficient hoard or fence for the protection of passers-by and other persons, with a convenient platform and hand-rail as afar as practicable, to serve as foot way for passers-by outside of such hoard or fence.
