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[Cites 0, Cited by 0] [Section 325] [Entire Act]

State of Odisha - Subsection

Section 325(2) in Orissa Municipal Act, 1950

(2)The Executive Officer may, on good and sufficient cause cancel or withdraw any such licence he may think fit, and any person to whom any such licence is granted, who charges for the sale of any such articles at any higher rate than the rate fixed for such article in such scale, shall be liable to have his licence cancelled and shall be liable also to a fine not exceeding ten rupees.