Section 415 in The Orissa Municipal Corporation Act, 2003
415. Street not to be opened or broken up and building materials not be deposited there on without permission.
(1)No person other than the Commissioner or a Corporation Officer or employees shall, without the written permission of the Commissioner or without other lawful authority, -(a)open, break up, displace, take up or make any alteration in, or cause, any injury to the soil or, pavement or any wall, fence, posts, chain or other materials or thing forming part of any street, or(b)deposit any building materials in any street, or(c)set up in any street any scaffold or any temporary erection for the purpose of any work whatsoever, or any posts, bars, rails, boards of other things by way of enclosure, for the purpose of making mortar or depositing bricks, lime,rubbish or other materials.(2)Any permission granted under clause (b) or (c) of Sub-section (1) shall be terminable at the discretion of the Commissioner by giving, not less than twenty four hours, written notice of the termination thereof to the person to whom such permission was granted.(3)Except in cases in which permission has been applied for under clause (b) of Sub-section (1) and no reply has been sent to the applicant within seven days from the date of application, the application will be deemed to have been rejected and the Commissioner, may without notice cause to be removed any building materials or any scaffold, or any temporary erection, or any posts, bars, rails, boards or other things by way of enclosure, which have been set up in any street without the permission or authority specified in Sub-section (1) or which, having been deposited or set up without such permission or authority, have not been removed within the period specified in the notice issued under Sub-section (2).
