Section 528 in The Orissa Municipal Corporation Act, 2003
528. Removal of building material from any premises.
- If it appears to the Commissioner that any tiles, stones, rafters, building materials or debris of building materials are stored or collected in or upon any premises without this written permission in such quantity or bulk as to constitute a harbourage or breading place for rats or other vermin or otherwise, a source of danger or nuisance to the occupiers of the said premises or to persons residing in the neighbourhood thereof, he may, by written notice, require the owner of such premises or the owner of the materials or debries so stored or collected therein to remove or dispose of the same or to take such order with the same as may be necessary to expedient to abate the nuisance and prevent a recurrence thereof.
