Section 415(3) in The Orissa Municipal Corporation Act, 2003
(3)Except in cases in which permission has been applied for under clause (b) of Sub-section (1) and no reply has been sent to the applicant within seven days from the date of application, the application will be deemed to have been rejected and the Commissioner, may without notice cause to be removed any building materials or any scaffold, or any temporary erection, or any posts, bars, rails, boards or other things by way of enclosure, which have been set up in any street without the permission or authority specified in Sub-section (1) or which, having been deposited or set up without such permission or authority, have not been removed within the period specified in the notice issued under Sub-section (2).
