Section 426(1) in The Orissa Municipal Corporation Act, 2003
(1)No person, who proposes to pull down a building or a part thereof, shall commence doing so without providing, in addition to such, hoard or fence which he may be required to provide under Section 419, screens extending to the full height of such building on all sides thereof so as to prevent pollution of the surrounding air with dust or injury or damage caused by the falling of any debris, bricks, wood or other material.
