Section 418 in The Orissa Municipal Corporation Act, 2003
418. Provisions to be made by persons to whom permission is given under Section 415 for traffic etc.
- The Commissioner may, by written notice, require any person to whom permission is granted under Section 415 to open or break up the soil or payment of any street or who, under any other lawful authority, opens or breaks up the soil or pavement of any street for the purpose of executing any work to make provision to his satisfaction for the passage diversion of traffic for securing access to any premises from such street and for any drainage, water supply or means of lighting which may be interrupted by reason of the execution of the said work.
