Section 599(1) in The Orissa Municipal Corporation Act, 2003
(1)In the event of city being, at any time, visited or threatened with an outbreak of any infectious disease or in the event of any infectious disease breaking out or being likely to be introduced into the city amongst cattle, sheep or goats, the commissioner if he thinks that the provisions of this Act and the rules made thereunder or of any law for the time being in force are insufficient for the purpose, may with the sanction of the Government(a)take such special measures; and(b)by public notice make such temporary orders to be observed by the public or by any person, as specified therein and as he may deem necessary to prevent the out-break of such disease or the spread thereof.
