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State of Odisha - Section

Section 590 in Orissa Municipal Rules, 1953

590.

(1)Where a Council has provided public landing place, halting place or cart stand amenities on a satisfactory scale shall be provided at such as waiting rooms, bath rooms, safe drinking water, urinals, lavatories and restaurants run by licenced caterers.
(2)A licence under Section 312 at the Act shall be granted to a person for opening or maintaining of a private cart stand subject to the condition that he shall make satisfactory arrangements for resting place, lavatories, safe drinking water and restaurants run by licence caterers or vendors.Appendix IScale of Sanitary Accommodation to be Provided[See Rule 582 (12) and 584 (4)]MenUrinals: For every 50 persons one set having at least 10 stalls.Latrine: For every 25 persons one set having seating accommodation for at least 5 seats.WomenSame scale as for menAppendix - II[Rule 538]
Licence for offensive ana dangerous tradestemporary erections and obstructions in street, etc.   Licence for offensive and dangerous tradestemporary erections and obstructions in street, etc.
1. Licence No.......................................    
2. Name.............................................   Date................................20........
3. Address..........................................   Licence No....................................
4. Purpose..........................................   Licence to....................................
5. Rate at which charged............................   Address.......................................
6. Amount of fee....................................   For purpose...................................
7. Date of collection and of the issue of receipt and itsnumber.....................   Period........................................
8. Date of issue of licence.........................    
9. Period of licence................................    
  Accountant    
  Cashier    
  Executive Officer   Executive Officer
Appendix-III[Rule 585]Form of licence
Name of applicant and place of abode Owner of the place or building Size and description with number of main door Material of which the roof and enclosure are madeor proposed to be made Whether the licence is annual or temporary Situation of the place of building
1 2 3 4 5 6
           
Purpose for which proposed to be used Whether the premises are to be used during theday or during the night Provision for preventing and extinguishing fire Special conditions (if any) on which the licenceis granted Period for which licence is to continue in force
7 8 9 10 11
         
Executive Officer...............MunicipalityChapter-XVII MiscellaneousThe Annual Administration Report