Section 537(4) in The Orissa Municipal Corporation Act, 2003
(4)If any person, who by a requisition is required to fill up, cover over a drain or a well, delivers to the Commissioner, within the time prescribed for compliance therewith, written objections to such requisition, the Commissioner shall report such objections to the Standing Committee and shall make further inquiry into the case, and if he, deems the execution of the work called for by such requisition to be of urgent importance, pending the Standing Committee's disposal of the objection whether the said well shall be permanently filled up covered over or otherwise dealt with, may cause such well to be securely covered over, so as to prevent the ingress of mosquitoes or other vermin and in every such case the Commissioner shall determine, with the approval of the Standing Committee, whether the expenses made in relation to such work, shall be paid by such person, or by the Commissioner out of the Corporation Fund or shall be shared, and, if so, in what proportions.
