300. Power of [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] in respect of private market.
- The Executive Officer may by notice require the owner, occupier or farmer of any private market to -(a)construct approaches, entrances, passages, gates, drains and cess-pits, for such market and provide it with latrines of such description and in such position and number as the Executive Officer may think fit;(b)roof and pave the whole or any portion of it or pave any portion of the floor with such materials as will in opinion of the Executive Officer secure imperviousness and ready cleansing;(c)ventilate it properly and provide it with a supply of water;(d)provide passage of sufficient width between stalls and make such alterations in the stalls, passages, shops, doors or other parts of the market as the Executive Officer may direct;(e)keep it in a cleanly and proper state, remove all filth and refuse therefrom and dispose of them at such place and in such manner as the Executive Officer may direct; and(f)make such other sanitary arrangement as the Executive Officer may consider necessary.
