Section 396 in The Orissa Municipal Corporation Act, 2003
396. Alteration or demolition of street made in breach of Section 395.
- If any person lays out or makes any street referred to in Section 395 without or otherwise than in conformity with the orders of the Standing Committee, the Commissioner may, whether or not such person be prosecuted under this Act, by notice, -(a)require such person to show sufficient cause, by a written statement signed by him and sent to the Commissioner on or before such day as may be specified in the notice why such street should not be altered to the satisfaction of the Commissioner, or if such alteration be impracticable, why such street should to be demolished; or(b)require such person to appear before the Commissioner either personally or by a duly authorized agent on such day and at such time and place as may be specified in the notice, and show cause as aforesaid.(2)If any person on whom such notice is served fails to show sufficient cause to the satisfaction of the Commissioner why such street should not be so altered or demolished, the Commissioner may pass an order directing the alteration or demolition of such street, as the case may be.
