Section 670(1) in The Orissa Municipal Corporation Act, 2003
(1)If any work or thing requiring the written permission of the Commissioner under any provisions of this Act, or any rule or bye-law made thereunder is done by any person without obtaining such written permission, such work or thing shall be deemed to be unauthorized and subject to any other provision of this Act, the Commissioner may, at any time, by a written notice, require that the same shall be removed, pulled down or undone, as the case may be, by the person so carrying out or done and if the person carrying out such work or doing such thing is not the owner at the time of such notice then the owner at the time of giving such notice shall be liable for carrying out the requisitions of the Commissioner.
