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State of Odisha - Section

Section 581 in Orissa Municipal Rules, 1953

581.

Every person who may have obtained a licence under the Act for the use of any permanent building for public resort or entertainment shall cause all windows and other means of ventilation in the building to be maintained in good order and efficient action during the period such building is used for public resort or entertainment and for at least two hours before and for half-an-hour after such use.