Section 538(2) in The Orissa Municipal Corporation Act, 2003
(2)If any such work is begun or completed without such permission the Commissioner may either, -(a)by written notice require the owner or other person who has done such work to fill up, demolish such work in such manner as he may determine; or(b)grant written permission to retain such work, but such permission shall not exempt such owner from proceeding for such contravention.
