Section 42(2) in The Orissa Municipal Corporation Rules, 2004
(2)Every person, who on receipt of a licence under the Act for the use of any temporary building or any enclosed place for public resort or entertainment, shall provide suitable means of ventilation for such building or place and shall cause the same to be maintained to the satisfaction of the Commissioner. He shall also, except when such building or place is used in day time and no artificial lighting is required, provide suitable lighting therein.
