Section 692(4) in The Orissa Municipal Corporation Act, 2003
(4)The Inspector of Local Works may at all times enter upon, or cause to be entered upon, any immovable property belonging to any Corporation or any work in progress under his direction and may require it to furnish such statements, estimates and report of every such inspection shall be prepared and a copy thereof, forwarded to the Corporation concerned through the Magistrate of the district.
