Section 446 in The Orissa Municipal Corporation Act, 2003
446. No alteration to be made in building for human habitation without written permission of the Commissioner.
- No person shall without the written permission of the Commissioner or otherwise than in conformity with the terms of such permission, make any alternation or cause any alternation to be made in an existing building originally constructed or authorized to be used for human habitation for the purpose of using it or causing it to be used as a godown, warehouse, workshop, workplace, factory, stable or motor garage.
