Section 459(1) in The Orissa Municipal Corporation Act, 2003
(1)If at any time it appears to the Commissioner that any building or any structure of a building such as wall, parapet, pavement, floor, steps, railings, door or window: frames or shutters or roof, or other structure and any thing affixed to or projecting from or resting on, any building, wall, parapet or other structure is in dilapidated condition or is likely to fall, or is in any way pose danger to any person in occupation of such building or passers by, the Commissioner may, by written notice, require the owner or occupier of such building or structure, either to pull down, or repair such structure or any part of that building as he may think fit in order to prevent all cause of danger therefrom.
