Section 422(1) in The Orissa Municipal Corporation Act, 2003
(1)Commissioner may, with the approval of the Standing Committee, require by written order the corner of any building which has already been erected or which is to be newly erected or which is to be re-erected and which is situated at the junction of two or more streets to be rounded off or splayed to such height and in such manner as he may determine and may also in such order impose such conditions as he deems necessary as to the construction of a compound wall or fence, hedge or any other structure whatsoever or the planting or retention of any tree on the premises appurtenant to such building.
