Section 523(2) in The Orissa Municipal Corporation Act, 2003
(2)If such person fails to comply with the notice given under Sub-section (1) the Commissioner may cause the dust, ashes; refuse, rubbish and trade effluent or any excrementitious or polluted matter accumulated in such premises to be removed on such charge as the Commissioner may, with the sanction of the Standing Committee, fix the cost of removal which shall be paid by such person.
