Section 419(1) in The Orissa Municipal Corporation Act, 2003
(1)No person, who proposes to build, pull down or rebuild any building or wall, or.to alter or repair any part of any building or wall shall, in any case in which the footway in any adjacent street will be thereby obstructed or rendered inconvenient, commence doing so, without first having caused to be put up a proper and sufficient hoard or fence, with a convenient platform and handrail, if there be room enough for the same and the Commissioner thinks that same desirable to serve as a footway for the use of person outside of such hoard or fence.
