Section 570 in The Orissa Municipal Corporation Act, 2003
570. Bye-laws and table of stallage rent to be affixed in markets and slaughter house.
(1)A printed copy of the bye-laws and of the table of stallages, rent and fees, if any, in force in any market or slaughter house under Sections 567 to 569 in such language or languages which the Corporation may from time to time specify, shall be fixed in some conspicuous place in the market-building, market-place, or slaughter-house.(2)No person shall, without authority, destroy, pull down, injure or deface any copy of any bye-law or table so fixed under Sub-section (1).
