Section 478 in The Orissa Municipal Corporation Act, 2003
478. Voluntary contribution and agreement with any voluntary organisation, person or company.
(1)The Commissioner may receive voluntary contributions towards the cost of maintaining any heritage building and may give order as to the management and application of such contributions for the purpose of preservation and conservation of such heritage building.(2)Subject to the approval of the Corporation, the Commissioner may enter into any agreement with any person or voluntary organisation or company, whether incorporated or not, willing to preserve and conserve any heritage building on such terms and conditions as the Commissioner may determine.
