Section 610 in The Orissa Municipal Corporation Act, 2003
610. The Commissioner shall inspect and may require addition or alteration to place or building.
- Upon the receipt of any such application referred to in Section 609 the Commissioner shall inspect or cause to be inspected by the Corporation Health Officer and the Corporation Engineer, the place, or building in respect of which a licence is required under Section 608 and may call on the applicant by notice in writing to make any alteration or addition in the material or arrangement of the enclosure or building or the precaution for the safety of the public to be assembled therein, and may refuse to grant a licence until the alteration or addition is made.
