Section 241(2) in The Orissa Municipal Corporation Act, 2003
(2)For the purpose of advertisement, every person-(a)using any site before the commencement of this Act, within ninety days from the date of such commencement or;(b)intending to use any site or;(c)whose licence for use of any site is about to expire, shall apply for a licence or renewal of licence, as the case may be, to the Commissioner in such Form as may be specified by the Corporation.
