Section 615 in The Orissa Municipal Corporation Act, 2003
615. Power to enter place of public resort to inspect licence or to prevent further use.
- It shall be lawful for any Magistrate, or any police officer not below the rank of a Sub-Inspector of Police, to enter at any time any enclosure or building for which licence is required under this chapter, to inspect the licence, if any, that has been issued and if there is no licence or if the condition of the licence are not observed and if he sees reasons to apprehend imminent danger to the public, he may prevent the further use of such enclosure or building as a place of public resort of entertainment.
