Section 542 in The Orissa Municipal Corporation Act, 2003
542. Removal and trimming of trees shrubs and hedges.
(1)If, in the opinion of the Commissioner,(a)any hedge, is at anytime insufficiently cut or trimmed,or over grown, with prickly pear or other rank of vegetation; or(b)any tree or shrub has fallen or is likely to fall or overhangs or obstructs any street which causes inconvenience or danger to the public,he may be written notice, require the owner or occupier of the land on which such hedge, tree or shrub is or has been growing, -(i)to cut down such hedge to a height not exceeding four feet and to a width not exceeding three feet,and to remove any such prickly pear or other rank vegetation therefrom; or(ii)to remove, cut or lop such tree or shrub, as the case may be.(2)In any case falling under cause (b) of Sub-section (1), the Commissioner may, if for the public safety, it appears to him necessary so to do, cause any tree or shrub to be removed, cut or lopped without giving previous notice to the said owner or, occupier and the expenses thereof shall, nevertheless, be paid by the owner or occupier.
