Section 553(2) in The Orissa Municipal Corporation Act, 2003
(2)The Commissioner may at any time revoke any permission which he has given for the use of any such instrument as aforesaid, on giving one months notice to the persons using the same :Provided that nothing in Sub-section (2) shall be deemed to require one month notice to be given by the Commissioner if he suspends or revokes any such permission for any reason.
