Section 517(2) in The Orissa Municipal Corporation Act, 2003
(2)The Commissioner may, if he thinks fit, by written notice require the occupier and owner or either of them of any premises, to cause all dust, ashes, refuse and rubbish, other than trade refuse, to be collected daily or otherwise periodically from the said premises and deposited temporarily upon any place forming the part of the said premises which the Commissioner appoints in this behalf, and it shall be incumbent on the said occupier and owner or either of them to cause the said matters to be deposited and collected accordingly.
