Section 571 in The Orissa Municipal Corporation Act, 2003
571. Power to expel persons contravening bye-laws.
- The Commissioner may expel from any Corporation market or slaughter-house any person who or whose servant has been convicted by a competent Court for contravening any bye-laws made under this Act, in such market or slaughter-house and may prevent such person or his servants, from carrying on any trade or business in such market or slaughter house or occupying any stall, standing, shed, spence or other place therein and may determine any lease or tenure which such person may have in any such stall, shop, standing, shed, spence or place.
