Section 563(2) in The Orissa Municipal Corporation Act, 2003
(2)No person shall establish a private market for the sale, or for the purpose of exposing for sale, of animal intended for human food, or any other article of human food, except with the permission of the Commissioner, as sanctioned by the Corporation referred to in Sub-section(1), and the owner or occupier of a place in which a private market is established shall, for the purposes of this Sub-section, be deemed to have established such market.
