Section 531(2) in The Orissa Municipal Corporation Act, 2003
(2)if at any time thereafter the Commissioner is of opinion that such a nuisance may recur, he may, not withstanding that the original nuisance may have been abated by the owner of the building under Sub-section (1), give a further notice in writing to the said owner requiring him to abte the probably recurrence of the nuisance within the time and in the manner specified in the notice.
