Section 194 in The Orissa Municipal Corporation Act, 2003
194. Power to levy fees and fines.
- The Corporation shall have the power to levy fees and fines in exercise of the regulatory powers vested in it by or under this Act or the rules or the regulations made there under for -(a)issue of Corporation licenses for various non-residential uses of lands and buildings.(b)licensing of -(i)various categories of professionals such as plumbers and surveyors;(ii)various activities such as sinking of tube wells, sale of meat, fish or poultry, or hawking of articles;(iii)sites used for advertisement or premises used for private markets, slaughter-houses, hospitals, nursing homes, clinics, factories, warehouses, godowns, goods transport depots, eating-houses, lodging-houses, hotels, theaters, cinema-houses and places of public amusement and for other non residential use;(iv)animals;(v)carts or carriages and;(vi)such other activities which require a licence or permission under the provisions of this Act and;(c)issue of birth and death certificates.
