399. Extraordinary powers of Magistrate of the district.
(1)In cases of emergency the Magistrate of the district may direct to provide for the execution of any work or the doing of any act which a [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.], [Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or Executive Officer is empowered to execute or do, and the immediate execution or doing of which is in his opinion necessary for the safety [or in the interest] [Inserted vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.] of the public and may direct that the expense of executing such work or doing such act shall be paid by the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.].(2)If the expense is not so paid, he may make an order directing the person having the custody of the Municipality Fund. Such person to pay any priority to any other charge against such fund such person shall, so far as the funds to the credit of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] admit, be bound to comply with such order.(3)Every case in which the powers concerned by this section are exercised shall be forthwith reported to the State Government by the Magistrate of the district with the reason in full for the exercise of such powers and a copy of the report shall at the same time be sent to the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] for information. The [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] shall thereupon be entitled to address the State Government on the contents of the report of the Magistrate of the district.
