Section 609 in The Orissa Municipal Corporation Act, 2003
609. Application for licence.
- When any person desires to obtain a licence to use any enclosed place or building for public resort or entertainment or to construct any enclosure or building for such purpose, he shall send an application to the Commissioner setting for the name of the owner of the place or building, its situation, size and description, the material of which the enclosure or building is made or proposed to be made, whether it is or is proposed to be permanent or temporary and the purpose for which it is proposed to be used.
