Section 457 in The Orissa Municipal Corporation Act, 2003
457. Enforcement of provisions concerning buildings and works.
- The Commissioner may, at any time during the erection of a building or the execution of any such work as aforesaid, or at any time within three months after the completion thereof, by written notice, specify any matter in respect of which the erection or re-erection of such building or the execution of such work is in contravention of any provision of this Act or of any rule or bye-law made thereunder, require the person erecting or re-erecting or executing or if the person who has erected or re-erected or executed such building or work is not at the time of the notice the owner thereof, then the owner of such building or work, to cause anything done contrary to any such provision, or do any thing which by any such provision, or bye-law may be required to be done but which has been omitted to be done.
