Section 611 in The Orissa Municipal Corporation Act, 2003
611. When licences is to be granted.
(1)The Commissioner shall, if he is satisfied -(a)that the enclosed place or building may safely be used for the purpose of public resort or entertainment;(b)that no objection arising from its situation, ownership or purpose exists, give to the applicant a written licence signed by him specifying the enclosure of building and the purposes for which it is to be used.(2)Such licence shall be in such form and subject to such fee and conditions as may from time to time, be prescribed and if the Commissioner is not satisfied as provided in Sub-section (1), he may refuse to grant licence recording his reasons for refusal in writing.
