Section 42(1) in The Orissa Municipal Corporation Rules, 2004
(1)No licence shall be granted by the Commissioner under the Act for the use of any temporary building for public resort or entertainment unless -(a)the building is provided on all its sides with an open space which in no part thereof shall be less than five feet in width :Provided that the Commissioner may grant a licence for any such building with an open space of not less than three feet in width :(b)the eaves of the building have a height of not less than eight feet; and(c)every door-way in the building is not less than six feet in height and four feet in width.
