Section 462(2) in The Orissa Municipal Corporation Act, 2003
(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.
