Section 530 in The Orissa Municipal Corporation Act, 2003
530. Neglected premises.
(1)If it appears to the Commissioner that any premises is overgrown with noisome vegetation or is otherwise in an unwholesome or filthy condition or, resorted to by the public by reason or their not being properly enclosed or in otherwise or in otherwise causing a nuisance to the neighbouring inhabitants, he may, by written notice, require the owner or occupier of such premises to cleanse, clear or enclose the same or with the approval of the Standing Committee may require such owner or occupier to take such other order as deem necessary.(2)If it appears so to the Commissioner that any private street is overgrown with noisome vegetation or is otherwise in unwholesome or filthy condition, he may, by written notice require the owners of the several premises fronting or adjoining the said street or abutting thereon to cleanse the same, or with the approval of the Standing Committee require them to take such other order with the same as deems necessary:Provided that nothing herein contained shall effect the provision of Section 514;Provided further that when the unwholesome or filthy condition of such premises or such street or such nuisance as mentioned above is caused by any defect in the Corporation drains or appliances connected therewith, it shall be incumbent on the Commissioner to cleanse such premises or such street.
