Section 397 in The Orissa Municipal Corporation Act, 2003
397. Power of Commissioner to order work to be carried out or to carry it out himself in default.
(1)If any private street or part thereof is not levelled, paved, metalled, flagged, channeled, sewered, drained, conserved or lighted to the satisfaction of the Commissioner, he may, by notice, require the owners of such street or part thereof and the owners of buildings and lands fronting or abutting on such street or part thereof including in cases where the owners of the land and of the building thereon are different, the owners both of the land and of the building to carry out any work which is in his opinion may be necessary within such time as may be specified in such notice.(2)If such work is not carried out within the time specified in the notice, the Commissioner may, if he thinks fit, execute it and expenses incurred shall be paid by the owners referred to in Sub-section (1) in such proportions as may be settled by the Commissioner.
