Section 618(2) in The Orissa Municipal Corporation Act, 2003
(2)Subject to special provisions in Chapter XXII regarding private markets, and burial and burning grounds and Chapter XXIII regarding places of public resort and entertainment,any licence or permission granted under this Act, or any rule or bye-law made there under, may, at any time, be suspended or cancelled by the Commissioner, if any of its restrictions, limitations or conditions is evaded or infringed by the grantee or if the grantee is convicted of a breach of any of the provisions of this Act, or of any rule, bye-law made there under in any matter to which such licence or permission relates, or if the grantee has obtained the same by misrepresentation or fraud.
