Section 375 in The Orissa Municipal Corporation Act, 2003
375. Commissioner may execute works under this chapter with allowing option to persons concerned of executing the same.
(1)The Commissioner may, if he thinks fit, cause any work described in this chapter to be executed or any cistern to be supplied with a lock and key by the Corporation or other agency under his own order without giving the person by whom or to whom the same would otherwise have to be executed or supplied, as the case may be, the option of doing or supplying the same.(2)The expenses of any such work done or of supplying such lock and key shall be paid by the person as aforesaid unless the Corporation shall, by a general or special order or resolution, sanction, as they are hereby empowered to sanction, the execution of such work or the supply of such lock and key at the charge of the Corporation Fund.
