(1)No person shall open a new private cart-stand or continue to keep open a private cart-stand unless he obtains from the Executive Officer a licence to do so.(2)Application for such licence shall be made by the owner of the place in respect of which the licence is sought not less than thirty and not more than ninety days before such place is opened as a cart-stand or before the commencement of the year, for which the licence is sought, as the case may be.(3)The executive officer shall, as regards private cart-stands already lawfully established, and may at his discretion, as regards new private cart-stands, grant the licence applied for, subject to such rules as to supervision and inspection and to such conditions as to conservancy, as the Executive Officer may think proper, or may refuse to grant such licence for any new private cart-stand. The Executive Officer may, however, at any time for breach of the conditions thereof suspend or cancel any licence which has been granted under this section. The Executive Officer may also modify the conditions of the licence to take effect from a specified date.(4)When a licence is granted, refused, suspended, cancelled, or modified under this section, the Executive officer shall cause a notice of such grant, refusal, suspension, cancellation or modification in the Oriya language to be posted in some conspicuous place at or near the entrance to the place in respect of which the licence was sought or had been obtained.(5)The Executive Officer may levy on every licence granted under this section a fee not exceeding two hundred rupees per annum.(6)Every licence granted under this section shall expire at the end of the year.Slaughter House
