Section 623 in The Orissa Municipal Corporation Act, 2003
623. Consequence of failure to obtain licence or breach of the same.
- If under this Act or any rule, or bye-law made there under, the licence or permission of Corporation or its Mayor or the Commissioner, as the case may be, is necessary for the doing of any act, and if such act is done without such licence or permission, or in a manner inconsistent with the terms of any such licence or permission, then -(a)the Mayor or the Commissioner may by notice require the person so doing such act to alter, remove or, as far as practicable, restore to its original state the whole or any part of any property, movable or immovable, public or private, affected thereby, within a time to be specified in the notice; and(b)if no penalty has been specially provided in this Act for so doing, the person shall be liable on conviction by a Magistrate to a fine not exceeding one hundred rupees for every such offence.
