Section 425 in The Orissa Municipal Corporation Act, 2003
425. Commissioner to take proceedings for repairing or enclosing dangerous place.
(1)If any place is,in the opinion of the Commissioner for want of sufficient repair, protection or enclosure or owing to some work being carried on thereon, dangerous to public along a street, to the neighbour and if any such work, in the opinion of the Commissioner, affects the safety or convenience of such persons, he may, by notice in writing, require the owner or occupier thereof to repair, protect or enclose the said place or take such other step as may appear to the Commissioner necessary, within a period of thirty days of receipt of such notice in order to prevent danger therefrom or to ensure the safety or convenience of such persons.(2)The Commissioner may, before giving any such notice or before the period of any such notice has expired, take such temporary measures as he thinks fit to prevent danger from the said place, or to ensure public safety and convenience at such work, and any expense incurred by the Commissioner in taking such temporary measures shall be paid by the owner or occupier of the place to which the said notice refers.
