Section 564(3) in The Orissa Municipal Corporation Act, 2003
(3)The Commissioner may, with the previous approval of the Standing Committee, cancel or suspend any license for failure of the owner of a private market to give in accordance with the conditions of his license, a written receipt for any stallage, rent, fee, or other payment received by him or his agent from any person for the occupation or use of any stall, shop, standing, shed, spence or other place therein.
