Section 294 in The Orissa Municipal Corporation Act, 2003
294. Buildings, etc. not to be constructed without permission over any drains.
(1)Without the written permission of the Commissioner no building, wall or other structure shall be erected or re-erected and no street or railway shall be constructed over any drain.(2)If any building wall or other structure so erected or re-erected, or any street so constructed, the Commissioner, after giving the offending person ten days notice of his intention with the approval of the Standing Committee may remove or otherwise deal with the same as he thinks fit, and expenses thereby incurred shall be recovered from the said person.
