Section 431 in The Orissa Municipal Corporation Act, 2003
431. Notice to be given to the Commissioner of intention to erect a building.
(1)Every person who intends to erect a building shall give to the Commissioner notice of his said intention in a form, obtained for this purpose under Section 438, specifying the position of the building intended to be erected, the description of the building, the purpose for which it is intended, its dimensions and the name of the person whom he intends to employ to supervise its erection.(2)In this Chapter and in any other Chapter of this Act "to erect or re-erect a building" means -(i)any material alteration or enlargement of any building;(ii)the conversion by structural alternation into a place for human habitation of any building not originally constructed for human habitation;(iii)"the conversion of one or more places of human habitation into a greater number of such places;(iv)the conversion of two or more places of human habitation into a lesser number of such places;(v)such alteration of building as would effect a change in its drainage or sanitary arrangements or materially affects its security;(vi)the addition of any rooms buildings, out-houses or other structures to any buildings;(vii)conversion by any structural alteration into a place of religious worship or into a sacred building of any place or building not originally meant or constructed for such purpose;(viii)to construct roof or cover an open space between walls or buildings; and(ix)to convert into a stall, shop, ware-house or godown and building not originally constructed for use as such or vice versa.
