Section 312(2) in The Orissa Municipal Corporation Act, 2003
(2)If the Commissioner declines to remove a shaft or pipe under clause (d) of the provision to Sub-section (1), the owner of the premises or building upon or to which the same has been erected or affixed, may apply to the District Judge and the District Judge may, after such enquiry as he thinks fit to make, direct the Commissioner to remove the shaft or pipe and it shall be incumbent on the Commissioner to obey such order.
