Section 549 in The Orissa Municipal Corporation Act, 2003
549. Factory, etc., not to be newly established without permission of the Commissioner.
- Subject to the provisions of the Factories Act, 1948, no person shall, except with the previous written permission of the Commissioner -(i)establish in any premises;(ii)remove from one place to another;(iii)reopen or renew after discontinuance for a period of not less than three years;(iv)enlarge or extend the area or dimensions, of, any factory, workshop or workplace in which it is intended to employ steam, water, electrical or other mechanical power or any bakery; or allow any person to work in any such factory, workship, workplace or bakery:Provided that for the purpose of clause (iii) no such permission shall be required if during the period of discontinuance the machinery has not been removed from the place where the factory, workship or bakery was originally established.
