Section 563 in The Orissa Municipal Corporation Act, 2003
563. Opening of private markets.
(1)The Corporation shall, from time to time, determine whether the establishment of private markets shall be permitted in the city or in any specified portion of the city.(2)No person shall establish a private market for the sale, or for the purpose of exposing for sale, of animal intended for human food, or any other article of human food, except with the permission of the Commissioner, as sanctioned by the Corporation referred to in Sub-section(1), and the owner or occupier of a place in which a private market is established shall, for the purposes of this Sub-section, be deemed to have established such market.(3)When the establishment of a private market has been so sanctioned, the Commissioner shall cause a notice of such sanction to be affixed, in such language or languages as the Corporation may, from time to time specify, on some conspicuous place on or near the building or place where such market is to be held.
