Section 462 in The Orissa Municipal Corporation Act, 2003
462. Periodic inspection of buildings.
(1)The Commissioner may by written notice require the owner of any building to get the building inspected by any person authorized by the Commissioner at such intervals and in such manner as may be specified in the bye-law.(2)The owner shall, within two months of an inspection under Subsection (1), undertake such repairs as pointed out in the inspection report, for the purpose of securing the stability of the structure after complying with all the provisions of this Act, the rules, and bye-laws made thereunder in regard to such repairs and shall upon completion of such repairs, submit to the Commissioner a certificate in such form and in such manner as may be prescribed in the bye-law.(3)A report of every inspection made under Sub-section (1) shall forthwith be submitted to the Commissioner by the person who carried out such inspection, and the Commissioner may take such action in respect of such building as he deems fit under this Section or under any other provision of this Act if the owner fails to comply with the requirements of Sub-section (2).(4)The expenses incurred by the Commissioner under Sub-section (3) shall be recovered from the owner.
