(8)The acceptance by, or on behalf of a [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] of the prepayment of the fee for licence or permission, shall not entitle the person making such pre-payment to the licence or permission, as the case may be, but only to refund of the fee in case of refusal of the licence or permission; but an applicant for the renewal of a licence or permission shall until communication of orders on his application, be entitled to act as if the licence or permission had been renewed; and save as otherwise specially provided in this Act, if orders an application for licence or permission are not communicated to the applicant within thirty days after the receipt of the application by the Executive Officer, the application shall be deemed to have been allowed for the year or for such less period as is mentioned in the application, and subject to the law, rules regulations, bye-laws, and all conditions ordinarily imposed.
