Section 401 in The Orissa Municipal Corporation Act, 2003
401. Projections over streets may be permitted in certain cases.
(1)The Commissioner may give a written permission on terms as he may in each case think fit to the owner or occupier of any building abutting on any street -(a)to erect an arcade over such street or any portion thereof; or(b)to put up a verandah, balcony, arch, connecting passage, sunshade, weather-frame, canopy, awning or other such structure or thing projecting from any storey over or across any street or portion thereof:Provided that no permission shall be given by the Commissioner for the erection of an arcade in any public street in which the construction of arcade has not been generally sanctioned by the Corporation.(2)The provisions of Sections 399 and 400 shall not be deemed to apply to any arcade, verandah, balcony, arch, connecting passage, sunshade, weather-frame, canopy, awning or other structure or thing erected or put up under and in accordance with the terms of a permission granted under this section.(3)The Commissioner may, at any time, by written notice, require the owner or occupier of any building to remove a verandah, balcony, sun shade, weather-frame, or the like put up in accordance with the provisions of Subsection (1) and such owner or occupier shall be bound to take action accordingly but shall be entitled to compensation for the loss caused to him by such removal and the cost incurred thereon.
