Section 463 in The Orissa Municipal Corporation Act, 2003
463. Powers of Commissioner to stop unlawful work.
(1)If the Commissioner is satisfied that the erection or re-erection of any building or the execution of any such work has been unlawfully commenced or is being unlawfully carried on upon any premises, he may, by written notice, require the person erecting such building or executing such work to stop the same forthwith.(2)If such erection or re-erection or execution of work is not stopped forthwith, the Commissioner may direct that such person shall be removed from such premises by any police officer and may cause such steps to be taken as he may consider necessary to prevent the re-entry of such person on the premises without his permission.(3)The expenses incurred under Sub-section (2) shall be recovered from the said person.
