Section 673 in The Orissa Municipal Corporation Act, 2003
673. Works etc. which any person is required to execute may in certain cases be executed by the Commissioner at such person's cost.
- When any requisition or order is made, by written notice, by the Commissioner or by any Corporation Officer empowered under Section 30 in this behalf, a reasonable period shall be specified in such notice for carrying such requisition or order into effect, and if, within the period so specified, such requisition or order or any portion of such requisition or order is not complied with,Commissioner may take such measures or cause such work to be executed or such thing to be done as may, in his opinion, be necessary for giving due effect to the requisition or order so made, and unless it is in this Act otherwise expressly provided, the expenses thereof shall be paid by the person or by any one of the persons to whom such requisition or order was addressed.
