Section 564 in The Orissa Municipal Corporation Act, 2003
564. Private markets not to be kept or permitted to be kept open and no place to be used or permitted to be used as slaughter house without licence.
(1)No person shall without or otherwise than in conformity with the terms of a license granted by the Commissioner in this behalf, -(a)keep open or permit to kept open a private market;(b)use or permit to be used any public place in the city as a slaughter house or for the slaughtering of any animal intended for human food;(c)use or permit to be used any place outside the city whether as a slaughter house or otherwise, for the slaughtering of any animal intended for human food to be consumed in the city.(2)The Commissioner shall not refuse, cancel or suspend any license for keeping open a private market for any cause other than the failure of the owner thereof to comply with some provisions of this Act, or with rules or bye-laws made under this Act, and shall not cancel or suspend any such license without the approval of the Standing Committee.(3)The Commissioner may, with the previous approval of the Standing Committee, cancel or suspend any license for failure of the owner of a private market to give in accordance with the conditions of his license, a written receipt for any stallage, rent, fee, or other payment received by him or his agent from any person for the occupation or use of any stall, shop, standing, shed, spence or other place therein.(4)When the Commissioner has refused, cancelled, or suspended any licence to keep open a private market, he shall cause such an order to be affixed in such language or languages as the Corporation may, from time to time, specify, on some conspicuous place on or near the building or place where such market has been held.
