Section 530(1) in The Orissa Municipal Corporation Act, 2003
(1)If it appears to the Commissioner that any premises is overgrown with noisome vegetation or is otherwise in an unwholesome or filthy condition or, resorted to by the public by reason or their not being properly enclosed or in otherwise or in otherwise causing a nuisance to the neighbouring inhabitants, he may, by written notice, require the owner or occupier of such premises to cleanse, clear or enclose the same or with the approval of the Standing Committee may require such owner or occupier to take such other order as deem necessary.
