Section 566 in The Orissa Municipal Corporation Act, 2003
566. Provision for requiring private market building and slaughter house to be properly paved and drained.
- The Commissioner may, by written notice, require the owner, farmer or occupier of any private market or slaughterhouse to cause, -(a)the whole or any portions of the floor of the market-building, place or slaughter house to be paved with dressed stone or other suitable material; and(b)the drains to be made in or from the market-building, market place or slaughter house of such material, size and description, at such level and with such out fall, as may appear to the Commissioner necessary.
