Section 537(3) in The Orissa Municipal Corporation Act, 2003
(3)The Commissioner may also be notice under Sub-section (2) or by another notice served on such person, owner, lessee and occupier, or any one or more of them, to take all steps necessary to prevent a recurrence Of the nuisance and may, if he thinks, it is desirable, specify the work to be executed or measures to be carried out for that purpose, and may serve any such further notice notwithstanding that the nuisance may have been abated or removed, if he considers that it is likely to recur :Provided that if at any time within four months from the date of the service of any such notice, the nuisance recurrs through the failure of the person or person upon whom such notice has been served to comply with the requirements contained in such notice, such person or persons shall be liable to the penalties provided in this Act for offences committed under this section, without any further notice :Provided further that where the nuisance arises or exists or is likely to arise or recur in connection with the construction, reconstruction or demolition of any premises, or any part of any premises, the Commissioner may, in addition to serving any notice on any one or more of the persons mentioned in Sub-section (2), serve any such notice on any architect, contractor or other person employed to carry out such work of construction, reconstruction or demolition and also on any Sub-contractor employed by such contractor or other person, or any one or more of such contractors, persons and subcontractors.
