Section 477 in The Orissa Municipal Corporation Act, 2003
477. Agreement with owner of heritage building pending acquisition.
(1)The Commissioner may, pending acquisition of a heritage building by the Corporation under this act and with the approval of the Corporation proposes to the owner of such heritage building to enter.into an agreement with the Corporation for a specified period for the maintenance, of such heritage building.(2)The agreement as aforesaid may provide for all or any of the following matters, namely:-(a)maintenance of the heritage building by the owner or by any other person willing to maintain the said heritage building;(b)custody of the heritage building and the duties of the person who may be employed to watch it;(c)the restrictions of the owner's right -(i)to use the heritage building for any other purpose detrimental to its conservation.(ii)to charge any fee for entry into, or inspection of, the heritage building, and(iii)to build on or near the site of the heritage building.
