Section 412(1) in The Orissa Municipal Corporation Act, 2003
(1)The Commissioner may, while any such work as aforesaid or any work which may lawfully be executed in any street is in progress, direct that the said street shall be wholly closed for traffic or for traffic of such description as he may think fit and shall fix up in a conspicuous position an order prohibiting traffic to the extent or of the description so directed, and fix such bars, chains or posts across or in the street as he may think proper for preventing or restricting traffic therein.
