Section 533 in The Orissa Municipal Corporation Act, 2003
533. Buildings unfit for human habitation.
(1)If any building or portion thereof, intended for or used as dwelling place, appears to the Commissioner to benefit for human habitation, he may apply to the Standing Committee for making orders to prohibit the further use of such buildings,for such purpose, and the Standing Committee may after giving the owner or occupiers thereof a reasonable opportunity of showing cause why such orders shall not be made.(2)When any prohibitory order is made under Sub-section (1), the Commissioner shall communicate the purport thereof to the owner Or occupier of the building by a notice, not being less than thirty days and on expiry of such period no owner or occupier shall use or allow it to be used for human habitation until the Commissioner certifies in writing that the causes rendering it unfit for human habitation have been removed to his satisfaction, or the Standing Committee withdraws the prohibition.(3)When such prohibitory order has remained in operation for a period of three months, the Commissioner shall report the cause to the Standing Committee, which shall thereupon consider whether the building should be demolished.(4)If upon such consideration the Standing Committee is of opinion that the building has not been rendered fit for human habitation and that steps are not being taken with due diligence to render it so fit and that the continuance thereof is a nuisance or dangerous or injurious to the health of the public or to the inhabitants of the neighbour, it shall record a decision to that effect, with the grounds of the decision, and the Commissioner shall in pursuance of the said decision by notice require the owner to demolish the building.(5)If the owner undertake to execute necessary works forthwith to render the building fit for human habitation and the Commissioner considers that it can be so made fit, the Commissioner may postpone the execution of the decision of the Standing Committee, for such time not exceeding six months, as he thinks sufficient for the purpose of giving the owner an opportunity of executing the necessary works.
