Section 460 in The Orissa Municipal Corporation Act, 2003
460. Precautions in case of dangerous trees.
(1)If, at any time, it appears to the Commissioner that any tree or any branches of a tree or fruit of any tree is likely to fall and thereby cause injury to any person or any structure, the Commissioner may, by notice, require the owner of the said tree to secure, lop or cut down the said tree so as to prevent any danger therefrom.(2)If immediate action is necessary, the Commissioner may before giving such notice or before the period of notice expires, secure, lop or cut down the said tree or remove the fruit thereof or fence off a part of any street or take such temporary measures, as he thinks fit, to prevent danger, and the expenses incurred by so doing shall be recoverable from the owner of the tree.
