412. Additional powers of [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.].
- Subject to such rules and restrictions as the State Government from time to time may make under this Act to -(1)establish and maintain at such places within its area as it thinks fit, Dak-bungalows and saris for the use of travellers and such fees for the use of such bunglows and sarais as it thinks fit;(2)offer rewards for the destruction of noxious animals and of monkeys within its area;(3)establish and maintain fire-brigades;(4)hold within its area from time to time, fairs exhibitions of cattle, country produce and agricultural implements of local manufactures and incur such expenditure and charge such fees in connection therewith as it thinks fit; and(5)undertake and carry out and other local work likely to promote the health, comfort or convenience of the public and not otherwise provided for in this Act.
