Section 47 in The Orissa Municipal Corporation Rules, 2004
47. Additional condition of licence.
- Every licence granted under the Act shall be subject to the following additional conditions, namely :-(1)No fire or naked light shall under any circumstances be allowed inside the licensed premises.(2)All swinging light shall be suspended by metal wire or rods.(3)No inflammable or explosive substance, such as petroleum, Kerosene oil, fire works or gunpowder, in exceeds of the quantity required for one-day use, shall be stored within the licensed premises.(4)No structural or material alteration shall be made in the licensed premises except with the written permission of the Commissioner.(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.(6)The licensed premises shall not be kept open after 2 A.M. till 4.00 A.M. without special permission from the Commissioner.(7)The licence shall not be transferred except with the prior permission of the Commissioner.(8)The Commissioner or any subordinate officer duly authorised by the Commissioner during any entertainment in the licensed premises shall, at all times, have free access to the said premises to see whether the conditions of the licence are fulfilled.(9)The Commissioner may add such other conditions not inconsistent with these rules, to the licence as he may deem necessary in the interest of the health or safety of the public.Note:- Section 613 of the Act and Rules 40(1)(2), 41, 42(2), 43 and 47 shall be printed at the foot of the licence granted.
