Section 554 in The Orissa Municipal Corporation Act, 2003
554. Certain things not to be kept and certain trades and operations not to be carried on without a licence.
(1)Except under and in conformity with the terms and conditions of license granted by the Commissioner, no person shall, -(a)keep in or upon any premises, for any purpose whatsoever, -(i)any articles as may be specified in the rules framed under this Act; and(ii)any article as may be specified in the rules made under this Act in excess of the quantity of such articles which may at any one time be kept in or upon the same premises without a license;(b)keep, in or upon any premises, for sale or for use other than domestic use, any articles as may be specified in the rules framed under this Act;(c)keep in or upon any building intended for, or used as, a dwelling, or within fifteen feet of such building, cotton, in pressed bales or boras or loose, in quantity exceeding four cwts.(d)keep or allow to be kept in or upon any premises, horses, cattle or other four footed animals, -(i)for sale;(ii)for letting out on hire;(iii)for any purpose for which any Charge is made or any remuneration is received; or(iv)for sale of any produce thereof;(e)carry on or allow to be carried on in or upon any premises, -(i)any of the trades or operations connected with trades as may be specified in the rules framed under this Act;(ii)any trade or operations which in the opinion of the Commissioner is dangerous to life, health or property or is likely to create a nuisance either from its nature or by reason of the manner in which, or the conditions under which, the same is or is proposed to be carried on; and(f)carry on within the city or use any premises for the trade or operation of a farrier.(2)A person shall be deemed to have known that a trade operation is, in the opinion of the Commissioner, dangerous or likely to create a nuisance under Sub-clause (ii) of clause (e) of Sub-section (1) after written notice to that effect, signed by the Commissioner,has been served on such person or affixed to the premises to which it relates.(3)A person shall be deemed to carry or to allow to be carried on a trade or operation under Sub-clause (ii) of clause (e) of Sub-clause (1), if he does any act in furtherance of such trade or is in any way engaged or concerned therein whether as principal, agent, clerk, master, servant, workman, handicrafts man or otherwise.(4)It shall be in the discretion of the Commissioner, -(a)to grant any licence referred to in Sub-section (1), subject to such restrictions or conditions, if any, as he may think fit to impose; or(b)to withhold any such licence.(5)Every person to whom a licence is granted by the Commissioner under Sub-section (4) shall keep such licence in or upon the premises, if any to which it relates.(6)Nothing in this section shall be deemed to apply to mills for spinning or weaving cotton, wool, silk, or jute or to any other large mill or factory which the Commissioner may, from time to time, with the approval for the Standing Committee,specially exempt from the operation thereof.
