Section 570(1) in The Orissa Municipal Corporation Act, 2003
(1)A printed copy of the bye-laws and of the table of stallages, rent and fees, if any, in force in any market or slaughter house under Sections 567 to 569 in such language or languages which the Corporation may from time to time specify, shall be fixed in some conspicuous place in the market-building, market-place, or slaughter-house.
