Section 417 in The Orissa Municipal Corporation Act, 2003
417. Person to whom permission is granted under Section 415 must reinstate streets etc.
(1)Every person to whom permission is granted under Section 415 to open or break up the soil or pavement or any street or who, under any other lawful authority, opens or breaks up the soil or pavement or any street, shall with all convenient speed complete the work for which the same has been opened or broken up, and fill in the ground and reinstate and make good the street or pavement so opened or broken up without delay, to the satisfaction of the Commissioner.(2)If the said person fails to reinstate and makes good the street or pavement as aforesaid, the Commissioner may restore such street or pavement, and expenses incurred by the Commissioner in so doing shall be recovered from the said person.
