Section 420 in The Orissa Municipal Corporation Act, 2003
420. Naming of streets and numbering of houses.
(1)The Commissioner may, from time to time with the sanction of the Corporation, -(a)determine the name by which any street shall be known and shall cause to be put or painted on a conspicuous part of any house wall or place or near each and, corner or entrance to every street, the name so determined; and(b)assign the number by which any premises shall be known and also direct, by written notice, requiring the owner of such premises either to put or paint a number so assigned on such premises either to put or paint a number so assigned on such premises in such position and in such as may be specified in such notice.(2)No person shall, without the written permission of the Corporation or without other lawful authority, destroy, remove, deface or in any way injure such name or number or put up or paint any name or number, different from that put up or painted by order of the Commissioner.(3)Whether a number is put up or painted on any premises under the orders of the Commissioner in accordance with clause (b) of Subsection (1) the expenses of such work shall be payable by the owner of the premises :Provided that maximum rate of charge for such work shall be fixed by the Commissioner with the previous sanction of the Corporation.
