Section 530(2) in The Orissa Municipal Corporation Act, 2003
(2)If it appears so to the Commissioner that any private street is overgrown with noisome vegetation or is otherwise in unwholesome or filthy condition, he may, by written notice require the owners of the several premises fronting or adjoining the said street or abutting thereon to cleanse the same, or with the approval of the Standing Committee require them to take such other order with the same as deems necessary:Provided that nothing herein contained shall effect the provision of Section 514;Provided further that when the unwholesome or filthy condition of such premises or such street or such nuisance as mentioned above is caused by any defect in the Corporation drains or appliances connected therewith, it shall be incumbent on the Commissioner to cleanse such premises or such street.
