Section 411 in The Orissa Municipal Corporation Act, 2003
411. Street when broken up for any Corporation purposes to be restored without delay.
- Whenever the soil or pavement of any street is opened or broken up by or under the order of the Commissioner, or of any Corporation Officer or employees, for the execution of any work on behalf of the Corporation, the work on account of which the same is opened on broken up shall be completed and the soil or pavement filled in, reinstated and made good with all convenient speed and on completion of the work, the surplus of earth and materials, if any, excavated and all rubbish occasioned thereby shall be removed without delay.
