Section 455 in The Orissa Municipal Corporation Act, 2003
455. Proceedings to be taken in respect of building or work commenced contrary to Act or bye-laws.
(1)If the erection of any building or the execution of any such work is carried out contrary to the provisions of this Act or bye-laws made thereunder, the Commissioner, unless he deems it necessary to take proceedings in respect of such building or work, shall, -(a)by written notice, require the person who is erecting or re-erecting such building or executing such work or has erected or re-erected such building or executed such work on or before such day as may be specified in such notice, by a statement in writing subscribed by him or by an agent duly authorized by him in that behalf and address to the Commissioner, to show sufficient cause why such building or work shall not be removed, altered or pulled down; or(b)require the said person on such day and at such time and place as may be specified in such notice to attend personally or by an agent duly authorized by him in that behalf, to show sufficient cause why such building or work shall not be removed, altered or pulled down.(2)If such person fails to show sufficient cause as required under clause (a) or (b) of Sub-section (1) to the satisfaction of the Commissioner, why such building or work shall not be removed, altered or pulled down, the Commissioner may remove, alter or pull down the building or work and the expenses thereof shall be recovered from said person.
