Section 375(1) in The Orissa Municipal Corporation Act, 2003
(1)The Commissioner may, if he thinks fit, cause any work described in this chapter to be executed or any cistern to be supplied with a lock and key by the Corporation or other agency under his own order without giving the person by whom or to whom the same would otherwise have to be executed or supplied, as the case may be, the option of doing or supplying the same.
