Section 399 in The Orissa Municipal Corporation Act, 2003
399. Prohibition of projection upon street.
(1)Except as provided in Section 400, no person shall erect, set up, add to or place against or infront of any premises any structure or fixture which will -(a)overhang, jut or project into, or encroach upon, or obstruct in any way so as to effect the safe or convenient passage of the public along any street; or(b)just or project into or encroach upon any drain or open channel in any street, so as in any way to interfere with the use of proper working of such drain or channel or to impede the inspection or cleaning thereof.(2)The Commissioner may, by written notice, require the owner or occupier of any premises to remove any structure or fixture which has been erected, set up, added to or placed against, or in front of, the said premises in contravention of this section or any law in force for the time being, in the city or to alter the same in such manner as the Commissioner thinks to direct.(3)If the occupier of the said premises removes or alters any structure or fixture in accordance with such notice, he shall be entitled,unless the structure or fixture was erected, set up or placed by himself, to credit to the account of the owner of the premises all reasonable expenses, incurred by him in complying with the said notice.
