Section 554(2) in The Orissa Municipal Corporation Act, 2003
(2)A person shall be deemed to have known that a trade operation is, in the opinion of the Commissioner, dangerous or likely to create a nuisance under Sub-clause (ii) of clause (e) of Sub-section (1) after written notice to that effect, signed by the Commissioner,has been served on such person or affixed to the premises to which it relates.
