Section 39 in The Orissa Municipal Corporation Rules, 2004
39. Things not be kept and trades not to be carried on without licence.
- Except under and in conformity with the terms and conditions of licence granted by the Commissioner, no person shall -(a)keep in any premises, for any purpose whatsoever,-(i)any article specified in Part I of Schedule C as provide; and(ii)any article specified in Part II of Schedule C in excess of the specified quantity as provided; and(b)keep in any premises, for sale or for use other than domestic use, any article specified in Part III of Schedule C as provided under clause (b) of Sub-section (1) of Section 554.(c)carry on or allow to be carried on, in any premises, any of the trades specified in Part IV of Schedule C, or any process or operation connected with any such trade.(d)engage in any trade or manufacture specified in Schedule C shall do any act prohibited under Sub-section (1) of Section 555.(e)In case of illegal encroachments for trade activities, if such construction is demolished by the Corporation, then the cost of demolition of buildings and illegal structures shall be borne by the encroacher. In case of reconstruction in those area, if any, is proved, the penalty will be charged in double.In case of archaeological sites and heritage buildings situated within the Corporation area.it is obligatory on the part of the Corporation to upkeep, maintain and upgrade such sites and buildings.Chapter-VII Places of Public Resort and Entertainment
