Section 552 in The Orissa Municipal Corporation Act, 2003
552. Sanitary regulation of factories etc.
(1)Whenever it appears to the Commissioner that any factory, workship or work place, or any building or place in which steam, water or other mechanical power is employed, is not kept in a cleanly state or is not ventilated in such a manner as to render harmless, as far as practicable, any vapour, dust or other impurity generated in the course of the work carried on therein or is so overcrowded while work is carried on as to be dangerous or injurious to the health of the persons employed therein, or that any engine, mill-gearing, hoist, or other machinery therein is so fixed or so insecurely fenced as to be dangerous to life or limb, the Commissioner may, by written notice, require the owner of such factory, workshop, workplace or other building or place to take such order for putting and maintaining the same, in a cleanly state, or for ventilating the same, or for preventing the same from being over-crowded or for preventing danger to life or limb from any engine, mill-gearing, hoist or other machinery therein, as he may think fit.(2)Nothing in this section shall be deemed to affect any provision of the Indian Boilers Act, 1923 and nothing in this section which relates to the fixing or fencing of any engine, mill-gearing, hoist or other machinery shall apply to any factory to which the provisions of the Factories Act, 1948 are applicable.
