290. Purpose for which places may not be used without licence .
(1)The [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may notify that no place within the [Municipal area] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] as may be fixed by it shall be used without a licence granted by the Executive Officer and except in accordance with the conditions specified in such licence for any one or more of the following purposes, namely :(a)washing soiled clothes and keeping soiled clothes for the purpose of washing them and washed clothes;(b)boiling camphor;(c)preparing chua;(d)melting tallow or sulphur;(e)dissolving silver and gold with nitric acid;(f)storing, boiling or otherwise dealing with manner off all, blood, bones, hides, fish, skins, horns, or rags;(g)tanning hides and skinning or disemboweling animals;(h)washing or drying wool or hair;(i)preparing fish-oil, hydrogenated oil, ghee, butter and such other fat preparation for purposes of sale;(j)making soap, dyeing, boiling or pressing oil;(k)manufacturing or distrilling sagoo or keuda water, manufacturing artificial manure, manufacturing or refining sugar candy or jaggery, tanning or manufacture of leather or leather goods, manufacturing lac and manufacturing bidis or cigars or gudakhu;(l)manufacturing gun-powder or fire-works;(m)burning bricks, tiles, pottery or lime;(n)keeping a public halting place, dharmasala, sarai, choultry or other rest-house, keeping hotel, restaurant, eating-house, coffee house, tea-stall, boarding house, of, lodging house (other than a student's hostel under public or recognised control);(o)keeping a shaving or hair dressing Saloon;(p)keeping together twenty or more sheep or goats or ten or more pigs or heads of cattle;(q)preparing flour or articles made of flour for human consumption or sweetmeats;(r)manufacturing ice or aerated water;(s)selling timber or storing it for sale, manufacturing or storing furniture for sale, storing, or selling coal, storing hay, straw wood, bamboo, fibre, thatching grass, jute, coke, or charcoal or kendu leaf or other dangerously inflammable materials;(t)storing or selling grain, groundnut, turmeric, tamarind, chillies or jaggery for wholesale trade;(u)storing any explosive or combustible, material, storing kerosene petroleum, napth, or any inflammable oil or spirit;(v)manufacturing anything from which offensive or unwholesome smell arises or which has been declared by the State Government by notification to be dangerous or offensive;(w)using for any industrial purpose any fuel or machinery; and(x)in general doing in the course of any industrial process anything which likely to be offensive or dangerous to human life, or health or property :Provided that no licence shall be required or storage of timber, firewood, thatching materials, hay, grass, straw, fibre, coke, coal or charcoal, where such storage is for private use.(2)The owner or occupier of every such place shall within thirty days of the publication such notification apply to the Executive Officer for a licence for the use of such place for purpose.(3)The Executive Officer may, by an order and under such restrictions and regulations as he thinks fit, grant such licence or refuse to grant it.(4)Every such licence shall expire at the end of the year unless for special reasons the Executive Officer considers it should expire at when it shall expire at such earlier date as may be specified therein.(5)Application for renewal of such licence shall be made not less than thirty days before the end of every year and applications for licences for places to be newly opened shall be made not less than thirty days before they are opened.(6)(a)The power of the Executive Officer to grant licence for the purpose of manufacturing gun-powder or fire works or storing any explosive or combustible materials specified in Clauses (j) and (u) of Sub-section (1) shall be subject to the provisions of the Indian Explosives Act IV of 1884 and the rules framed thereunder and no such licence shall be granted unless the said provisions have been complied with by the applicant for the licence.(b)The power of the Executive Officer to grant licence for the purpose of storing kerosene, petroleum, naptha or any other inflammable oil or spirit specified in Clause (u) of Sub-section (1) shall be subject to the provisions of the Petroleum Act XXX of 1934 and the rules framed thereunder the no such licence shall be granted unless the said provisions have been complied with by the applicant for the licence.(7)The Municipality may, subject to a maximum to be fixed by the State Government, levy a fee in respect of any such licence and the renewal thereof and may impose such conditions and restrictions upon the grant of such licence as it may think necessary.
