Section 43 in The Orissa Municipal Corporation Rules, 2004
43. Liability and disability of licence for temporary buildings and enclosures.
(1)The licensee shall cause every part of such building or place to be maintained in proper sanitary condition.(2)The licensee shall not permit a greater number of persons to be accommodated in the building than that arrived at by calculating at the rate of 25 persons per 100 square feet of floor area after excluding the area of the entrances, the passages, and gangways, the stage, the staircases and places of which the public are not admitted.(3)The licensee shall provide such sanitary convenience as may be required by the Commissioner for the exclusive use of each sex and shall cause the same to be maintained in good order and sanitary condition.(4)The licensee shall provide a sufficient supply of wholesome drinking water for the use of person employed in or frequenting such building or place. The quantity and the places and the method of storage and supply shall be as may be required by the Commissioner.(5)The license shall not permit -(a)any light to be affixed to the side walls;(b)any light to be placed within five feet of the side walls or roof of such building or place; and(c)any fire work to be ignited within 100 feet of any part of the outer walls or such building or place.
