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State of Odisha - Section

Section 259 in Orissa Municipal Act, 1950

259. Licence for work on buildings likely to cause obstruction.

- If any person intends to construct or demolish any building or to alter or repair the outward part thereof, and if any road or foot way is likely to be obstructed or rendered inconvenient by means of such work, he shall first obtain a licence from the Executive Officer in that behalf and shall also -
(a)cause the said building to be fenced and guarded;
(b)sufficiently light it during the night; and
(c)take proper precautions against accidents during such time as the public safety or convenience requires.