Section 443 in The Orissa Municipal Corporation Act, 2003
443. When work may commence.
(1)No person shall erect or re-erect any building or execute any such work referred to in Section 431 -(a)until he has given notice of his intention as here-in-before required to erect or re-erect such building or execute such work and the Commissioner has either intimated his approval of such building or work or failed to intimate his disapproval thereof within the period specified in this behalf in Section 440 or 441.(b)until he has given notice to the Corporation Engineer of the proposed date of commencement but where the commencement does not take place within seven clear days of the date so proposed, the notice shall be deemed to have not given; and(c)after the expiry of the period of one year specified in Section 440, and 441 respectively for proceeding with the same.(2)If a person, who is entitled under Section 440 and 441 to proceed with any building or work, fails to do so within the period of one year specified in the said sections, respectively for proceeding with the same, he may at any subsequent time give a fresh notice of his intention to erect or re-erect such building or execute such work and thereupon the provisions hereinbefore contained shall apply as if a fresh notice has been issued.
