(1)No person, shall open a new private market or continue to keep open a private market unless he obtains from the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] a licence to do so.(2)Application for such licence shall be made by the owner of the place in respect of which the licence is sought not less than thirty and not more than ninety days before such place is opened as a market or the commencement of the year of which licence is sought, as the case may be.(3)The [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] shall, as regard private market already lawfully established, and may at its discretion, as regards new private markets grant the licence applied for, subject to such rules as to supervision and inspection and to such conditions as to sanction, drainage, water-supply width of paths and ways, weights and measures to be used and rents and fees to be charged in such market as the '[Municipality] may think proper or the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may, however, at any time, for breach of the conditions thereof, suspend or cancel any licence which has been granted under this section. The [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may also modify the conditions of the licence to take effect from a specified date.(4)When a licence is granted, refused, suspended, cancelled or modified under this section, the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] shall cause a notice of such grant, refusal, suspension, cancellation, or modification in the Oriya language to be posted in conspicuous place at or near the entrance to the place in respect of which the licence was sought or had been obtained.(5)Every licence granted under the section shall expire at the end of the year.
