(3)The [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] shall, as regard private market already lawfully established, and may at its discretion, as regards new private markets grant the licence applied for, subject to such rules as to supervision and inspection and to such conditions as to sanction, drainage, water-supply width of paths and ways, weights and measures to be used and rents and fees to be charged in such market as the '[Municipality] may think proper or the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may, however, at any time, for breach of the conditions thereof, suspend or cancel any licence which has been granted under this section. The [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may also modify the conditions of the licence to take effect from a specified date.
