Section 559 in The Orissa Municipal Corporation Act, 2003
559. Establishment of Corporation market and slaughter house.
(1)The Commissioner, when authorized by the Corporation in this behalf, may construct, purchase or taken on lease any building or land for the purpose of establishing Corporation market or Corporation slaughter house or for extending or improving any existing Corporation market or slaughter house and may from time to time build and maintain such Corporation market and slaughterhouses and such stalls, shops, shed, spences and other buildings or convenience for the use of person carrying on trade or business and provide and maintain in such Corporation markets and buildings, places, machines, weights, scales and measures for weighing and measuring goods sold therein, as he may think fit.(2)Corporation slaughter houses may be established to situate with the sanction of the Government within or outside the city.
