Section 42 in The Orissa Municipal Corporation Rules, 2004
42. Conditions of licence in respect of temporary building on enclosures.
(1)No licence shall be granted by the Commissioner under the Act for the use of any temporary building for public resort or entertainment unless -(a)the building is provided on all its sides with an open space which in no part thereof shall be less than five feet in width :Provided that the Commissioner may grant a licence for any such building with an open space of not less than three feet in width :(b)the eaves of the building have a height of not less than eight feet; and(c)every door-way in the building is not less than six feet in height and four feet in width.(2)Every person, who on receipt of a licence under the Act for the use of any temporary building or any enclosed place for public resort or entertainment, shall provide suitable means of ventilation for such building or place and shall cause the same to be maintained to the satisfaction of the Commissioner. He shall also, except when such building or place is used in day time and no artificial lighting is required, provide suitable lighting therein.(3)The licensee shall provide fire service installations on the recommendation of the fire officer.
