Section 417(1) in The Orissa Municipal Corporation Act, 2003
(1)Every person to whom permission is granted under Section 415 to open or break up the soil or pavement or any street or who, under any other lawful authority, opens or breaks up the soil or pavement or any street, shall with all convenient speed complete the work for which the same has been opened or broken up, and fill in the ground and reinstate and make good the street or pavement so opened or broken up without delay, to the satisfaction of the Commissioner.
