Section 415(1) in The Orissa Municipal Corporation Act, 2003
(1)No person other than the Commissioner or a Corporation Officer or employees shall, without the written permission of the Commissioner or without other lawful authority, -(a)open, break up, displace, take up or make any alteration in, or cause, any injury to the soil or, pavement or any wall, fence, posts, chain or other materials or thing forming part of any street, or(b)deposit any building materials in any street, or(c)set up in any street any scaffold or any temporary erection for the purpose of any work whatsoever, or any posts, bars, rails, boards of other things by way of enclosure, for the purpose of making mortar or depositing bricks, lime,rubbish or other materials.
