Section 392 in The Orissa Municipal Corporation Act, 2003
392. Setting forward of buildings to regular line of the street.
(1)If any building which abuts on a public street is in rear of the regular line of such street and it is proposed -(a)to re-build such building; or(b)to alter or repair such buildings in any manner that will involve the removal or re-erection of such building, or of the portion thereof which abuts on the said street to an extent exceeding one half of such building or portion thereof above the ground level, such half to be measured in cubic meter, in any order which issues concerning the re-building, alteration or repair of such building, the Commissioner may permit, or with the approval of the Standing Committee, require such building, to be set forward to the regular line of the street.(2)For the purpose of this section, a wall separating any premises from a public street shall be deemed to be a building and it shall be deemed to be a sufficient compliance with a permission or requisition to set forward a building to the regular line of a street if a wall of such materials and dimensions as are approved by the Commissioner, is erected along the said line.
