Section 564(1) in The Orissa Municipal Corporation Act, 2003
(1)No person shall without or otherwise than in conformity with the terms of a license granted by the Commissioner in this behalf, -(a)keep open or permit to kept open a private market;(b)use or permit to be used any public place in the city as a slaughter house or for the slaughtering of any animal intended for human food;(c)use or permit to be used any place outside the city whether as a slaughter house or otherwise, for the slaughtering of any animal intended for human food to be consumed in the city.
