Section 41 in The Orissa Municipal Corporation Rules, 2004
41. Liability and disability of the licence in respect of permanent buildings.
(1)The licensee shall, except when such building is used in day time and no artificial lighting is required, provide suitable lighting herein and the open space attached thereto.(2)The licensee shall cause the flooring of every part of such building to be paved or otherwise made imperious and damp-free and shall keep such flooring at all times in good order and repair and shall disinfect it at such times and in such manner as may be required by the Commissioner.(3)The licensee shall not permit any sand, earth or other dusty material to be spread on any part of the floor of the building to which the public are admitted.(4)The licensee shall cause the carpets, matting or any other material used as a covering of the floor to be cleaned at least once daily.(5)The licensee shall cause all open spaces in the licensed premises to be paved or gravelled as may be required by the Commissioner.(6)The licensee shall not permit a greater number of persons to be accommodated in the building than that arrived at by calculating at the rate of 20 persons per 100 square feet of floor area in respect of such persons as are provided with chairs, having backs and arms, and at the rate of 25 persons per 100 square feet of floor, after excluding the area of the entrances, the passages and gangways, the stage, the staircases and all places to which the public are not admitted.(7)The licensee shall cause a board to be hung in a prominent place in the licensed premises showing the maximum number of persons who can be accommodated in the building under this rule.(8)The licensee shall provide separate and reasonably sufficient accommodation for women.(9)The licensee shall cause the walls of the building to be hot lime washed at least once in every six months or to be painted once in every two years or more as may be required by the Commissioner.(10)The licensee shall cause the premises to be thoroughly cleaned and all refuse matter to be removed at least once in every twenty-four hours or more as may be required by the Commissioner.(11)The licensee shall provide suitable means of drainage to the building and also sanitary conveniences as may be required by the Commissioner.(12)The licensee shall, where a continuous supply of piped water is available, provide such number of water taps and in such places as may be required by the Commissioner.(13)The licensee shall, where a continuous supply of piped water is not available, provide drinking water in such places, in such manner and in such quantity as may be required by the Commissioner.(14)The licensee shall provide spittoons of such description, in such number and in such places as may be required by the Commissioner.(15)The licensee shall provide fire services installations on the recommendation of the fire officer.
