Section 55(6)(a) in The Orissa Grama Panchayats Act, 1964
(a)The power of the Grama Panchayat to grant a licence for the purpose of manufacturing gun-powder or fireworks or storing any explosive or combustible materials specified in Clauses (1) and (u) of Sub-section (1) shall be subject to the provisions of the Indian Explosives Act, 1884 (4 of 1884) and the rules framed thereunder and no such licence shall be granted unless the said provisions have been complied with by the applicant for the licence.