Section 567 in The Orissa Municipal Corporation Act, 2003
567. Bye-laws to be framed for controlling markets and slaughter houses.
- The Corporation may make bye-laws, not inconsistent with any provision of this Act or of any rules made thereunder, for all or any of the following matters, namely : -(a)for preventing nuisance or obstruction in any market building, market place or slaughter house or in approaches thereto;(b)fixing the days and the hours on and during which any market or slaughter house may be held or kept open for use;(c)for keeping every market building, market place and slaughterhouse in a clean and proper state, and for removing filth and refuse therefrom;(d)requiring that any market building, market place or slaughterhouse be properly ventilated and be provided with sufficient supply of water; and(e)requiring that in market buildings and market places, passages be provided between the stalls of sufficient width for the convenient use of the public.
