- The [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or any officer duly authorised by it in that behalf may close any private market -(a)in respect of which no licence has been applied for; or(b)the licence for which has been refused, withheld or suspended; or(c)which is held or kept open contrary to the provisions of this Act.
