Section 7(6) in The Orissa Apartment Ownership Act, 1982
(6)The Association of Apartment Owners or the Competent Authority, as the case may be, shall have irrevocable right to be exercised by the Manager or the Board of Managers on behalf of the Association or the Competent Authority with such assistance as the Manager or the Board of Managers, or the Competent Authority, as the case may be, considers necessary, to have access to each apartment, from time to time, during reasonable hours for the maintenance, repair and replacement of any of the common areas and facilities therein or accessible therefrom, or for making emergency repairs therein to prevent any damage to the common areas and facilities or to another apartment or apartments.
