Section 425(1) in The Orissa Municipal Corporation Act, 2003
(1)If any place is,in the opinion of the Commissioner for want of sufficient repair, protection or enclosure or owing to some work being carried on thereon, dangerous to public along a street, to the neighbour and if any such work, in the opinion of the Commissioner, affects the safety or convenience of such persons, he may, by notice in writing, require the owner or occupier thereof to repair, protect or enclose the said place or take such other step as may appear to the Commissioner necessary, within a period of thirty days of receipt of such notice in order to prevent danger therefrom or to ensure the safety or convenience of such persons.
