Section 611(1) in The Orissa Municipal Corporation Act, 2003
(1)The Commissioner shall, if he is satisfied -(a)that the enclosed place or building may safely be used for the purpose of public resort or entertainment;(b)that no objection arising from its situation, ownership or purpose exists, give to the applicant a written licence signed by him specifying the enclosure of building and the purposes for which it is to be used.
