Section 448 in The Orissa Municipal Corporation Act, 2003
448. Roofs and external walls of buildings not to be of inflammable material.
(1)No external wall and no covering of a roof built or renewed after the coming into force of this Act shall, except with the written permission of the Commissioner, consist of wood, cloth, canvas, grass, leaves, mats or any other inflammable material.(2)If any external wall or covering of a roof is or has been, after the coming into force of this Act, constructed of any such material, the Commissioner may, by written notice, require the owner or occupier of the building to which such wall or roof appertains to remove such wall or covering.
