Section 561 in The Orissa Municipal Corporation Act, 2003
561. Prohibition of sale in a Corporation market without licences of the Commissioner.
(1)No person shall, without licence from the Commissioner, sale or expose for slave any animal or article in any Corporation market.(2)It Shall be lawful for the Commissioner, with the previous sanction of the Corporation, by public notice, from time to time, to prohibit within a distance of hundred yards of any Corporation market, the sale or expose for sale of all or any of the commodities ordinarily sold in the said Corporation market.(3)Any notice given under Sub-section (2) may in like manner at any time be cancelled or modified by the Commissioner.(4)Any person contravening any provision of this Section may be summarily removed by the Commissioner or by any Corporation Officer or employee.
