Section 550(3) in The Orissa Municipal Corporation Act, 2003
(3)If any written permission for the establishment of a factory, workshop, or bakery granted under Sub-section (2) is revoked by the Commissioner under Sub-section (2) of Section 618 no person shall continue to resume the working or use of such factory, workshop, workplace or bakery until such written permission is renewed or a fresh written permission is granted by the Commissioner.
