Section 535(1) in The Orissa Municipal Corporation Act, 2003
(1)Where it appears to the Commissioner, whether from any certificate furnished under Section 534 or otherwise, that any building or any room or rooms therein used for human habitation is overcrowded he may apply to a Magistrate to prevent such overcrowding and the Magistrate after making such inquiry as he thinks fit, may fix the maximum number of persons to be accommodated in each room and may, by written order, require the owner of the building, within a reasonable time not exceeding ten days to be fixed in the said order, to abate the overcrowding thereof by reducing the number of lodger, tenants or other inmates of the said building or rooms or rooms, in accordance with the maximum so fixed or may pass such other orders as he may deem just and proper.
