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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(5) in The Orissa Municipal Corporation Rules, 2004

(5)No leper and no person suffering from an open sore or any loathsome infectious or contagious disease shall be permitted inside the licensed premises, if such person is found in any such premises, the licensee shall immediately report the fact to the Commissioner and the licensee shall at his own cost take such steps as may be required by such officer to disinfect the place and to prevent further spread of infection.