Section 55(1) in The Orissa Grama Panchayats Act, 1964
(1)With the previous sanction of the Collector and notwithstanding anything contained in any other law for the time being in force, a Grama Panchayat may notify that no place within the local area of the Grama Sasan shall be used in the course of any trade, business or calling without a licence granted by it and except in accordance with the condition specified in such licence, for any one or more of the following purposes, namely :(a)washing soiled clothes and keeping soiled clothes for the purpose of washing them and washed clothes;(b)boiling camphor;(c)preparing chua;(d)melting tallow or sulphur;(e)dissolving silver and gold with nitric acid;(f)storing, boiling or otherwise dealing with manure, offal, bones, hides, fish, skins, horns or rags;(g)tanning hides and skins, skinning or disembowelling of animals;(h)washing or drying wool or hair;(i)preparing fish-oil, hydrogenated oils, ghee, butter and such other fat preparations;(j)making soap, dyeing, boiling or pressing oil;(k)manufacturing or distilling sago or keuda water, manufacturing artificial manure, manufacturing or refining sugar, manufacturing sugarcandy or jaggery, tanning or manufacture of leather or leather goods, manufacturing lac, manufacturing beedis;(l)manufacturing gunpowder or fire-works;(m)burning bricks, tiles, pottery or lime;(n)keeping a public halting place, Dharmasala, Sarai, choultry or other rest house, keeping hotel, restaurant, eating-house, coffee house, tea stall, boarding house, or lodging house (other than a student's hostel under public or recognised control);(o)keeping a shaving or hair dressing saloon;(p)keeping together twenty or more sheep or goats or pigs or herds of cattle;(q)preparing flour or articles made of flour for human consumption or sweetmeats;(r)manufacturing ice or aerated water;(s)selling timber or storing it for sale, storing or selling coal, storing hay, straw wood, thatching grass, jute, coke, coal or charcoal or other dangerously inflammable materials;(t)selling grain, groundnut, chillies or jaggery in wholesale or storing any of the said articles for wholesale trade;(u)storing any explosive or combustible material or storing kerosene, petroleum, naptha or any inflammable oil or spirits;(v)manufacturing anything from which offensive or unwholesome smell arises or which has been declared by the State Government by notification, to be dangerous or offensive;(w)using for any industrial purpose any fuel or machinery; and(x)in general, doing in the course of any industrial process anything which is likely to be offensive or dangerous to human life or health or property :Provided that no notification under this sub-section shall take effect till sixty days from the date of publication thereof.
