Section 2(56) in The Orissa Municipal Corporation Act, 2003
(56)"nuisance" means any act, omission, place or thing which causes or is likely to cause injury, danger, annoyance or offence to the sense of sight, smell or hearing or disturbance to rest or sleep or studies or which is or may be dangerous to life or injurious to the. health or property of the public or offends against public morality;
