Section 56(1) in The Orissa Town Planning and Improvement Trust Act, 1956
(1)When any work is being executed by the Planning authority shall, so far as may reasonably be practicable, make adequate provision for -(a)the passage or diversion of traffic;(b)securing access to all premises approached from such street; and(c)any drainage, water-supply or means of lighting which is interrupted by reason of the execution of the work.
