Section 618 in The Orissa Municipal Corporation Act, 2003
618. Refusal, cancellation,suspension of licence or permission.
(1)Every order of the authority competent under this Act or any rule or bye-law made there under to pass an order refusing. Suspending, cancelling or modifying a licence or permission, shall be in writing and shall state the grounds on which it proceeds.(2)Subject to special provisions in Chapter XXII regarding private markets, and burial and burning grounds and Chapter XXIII regarding places of public resort and entertainment,any licence or permission granted under this Act, or any rule or bye-law made there under, may, at any time, be suspended or cancelled by the Commissioner, if any of its restrictions, limitations or conditions is evaded or infringed by the grantee or if the grantee is convicted of a breach of any of the provisions of this Act, or of any rule, bye-law made there under in any matter to which such licence or permission relates, or if the grantee has obtained the same by misrepresentation or fraud.(3)An appeal shall lie to the Corporation against any order of the Commissioner passed under Sub-section (2) suspending or cancelling a licence.(4)When any licence or permission is suspended or cancelled, or when the period, for which it was granted or within which, application for renewal should be made under Sub-section (9) of Section 617 has expired, which ever expires later, the grantee shall for all purposes of this Act, or any rule or bye-law made there under be deemed to be without a licence or permission, until the order suspending or cancelling the licence or permission is cancelled or, subject to said Sub-section, until the licence or permission is renewed, as the case may be.
