Section 333 in The Orissa Municipal Corporation Act, 2003
333. Materials and works may be supplied and done under this Chapter for any person by the Commissioner.
- On the written request of any person who is required under any of the provisions of this chapter to supply any materials or fittings or to do any work, the Commissioner may, on such person's behalf, supply the necessary materials or fittings, or cause the necessary work to be done, unless a deposit is first of ail made by the said person of a sum which will, in the opinion of the Commissioner, suffice to cover the cost of the said materials, fittings and work
