296. [Municipality's] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] control over public market.
(1)No person shall, without the permission of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or, if the rents and fees have been framed out of the farmer, sell or expose for sale any animal or article within any public market.(2)The Executive Officer may expel from any public market any person who or whose servant has been convicted of disobeying any bye-laws at the time in force in such market and may prevent such person from further carrying on by himself for servants or agents, any trade or business in such market, or occupying shop, stall or other place therein, and may determine any lease or tenure which such person may possess in any shop, stall or place.Private Markets
