Section 541 in The Orissa Municipal Corporation Act, 2003
541. Dangerous quarrying may be stopped.
- If, in the opinion of the Commissioner, the working of any quarry, or the removal of stone, earth or other material from any place, is dangerous to persons, residing in, or having legal access to the neighbourhood thereof or creates or is likely to create a nuisance, the Commissioner may with the approval of the Standing Committee by written notice, require the owner of the said quarry or place to discontinue working the same or to discontinue removing stone, earth or other material from such place, or to take such order with such quarry or place, as he shall deem necessary for the purpose of preventing danger or of abating the nuisance arising or likely to arise therefrom and shall also intimate such facts to the Government and to the authority who has granted such quarry for necessary action to prevent danger or nuisance.
