Section 670 in The Orissa Municipal Corporation Act, 2003
670. Work or thing done without written permission of the Commissioner to be deemed unauthorised.
(1)If any work or thing requiring the written permission of the Commissioner under any provisions of this Act, or any rule or bye-law made thereunder is done by any person without obtaining such written permission, such work or thing shall be deemed to be unauthorized and subject to any other provision of this Act, the Commissioner may, at any time, by a written notice, require that the same shall be removed, pulled down or undone, as the case may be, by the person so carrying out or done and if the person carrying out such work or doing such thing is not the owner at the time of such notice then the owner at the time of giving such notice shall be liable for carrying out the requisitions of the Commissioner.(2)If within the period specified in such written notice the requisitions contained therein are not carried out by the person or owner, as the case may be, the Commissioner may remove or alter such work or undo such things and the expenses thereof shall be paid by such person or owner, as the case may be.
