Section 399(2) in The Orissa Municipal Corporation Act, 2003
(2)The Commissioner may, by written notice, require the owner or occupier of any premises to remove any structure or fixture which has been erected, set up, added to or placed against, or in front of, the said premises in contravention of this section or any law in force for the time being, in the city or to alter the same in such manner as the Commissioner thinks to direct.
