Section 587(4) in The Orissa Municipal Corporation Act, 2003
(4)When an order is made under Sub-section (1) may be communicated to the Officer-in-charge of the hospital and in the case of an order made under Sub-section (3) to the Health Officer and the officer-in-charge of the hospital or institution and the health officer and the officer-in-charge of the Hospital or institutions may do or authorize, all acts necessary for given effect to the order.
