Section 44 in The Orissa Municipal Corporation Rules, 2004
44. Nature of the licence.
(1)Licence granted under the Act by the Commissioner may be either annual or temporary.(2)Temporary licence may be granted -(a)in the case of a building or enclosure used for a travelling circus or show, for a period not exceeding one month at a time; and(b)in other cases for a period not exceeding three months at a time.(3)Annual licences shall be granted only in respect of permanent building, but temporary licences may be granted in respect of such buildings if they are required only for occasional use for such places of public resort or entertainment.(4)Temporary licences may only be granted in respect of temporary buildings.(5)In respect of walled enclosures, which have no roof or super structure, either annual or temporary, licences as deemed proper may be granted.(6)Any licence granted may, from time to time, be renewed at the discretion of the Commissioner-(a)in the case of an annual licence, for further period of one year at a time; and(b)in the case of a temporary licence for such further periods as the Commissioner may think fit, but not exceeding at a time period specified in clause (a) or clause (b) of Sub-rule (2), as the case may be.
