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[Cites 0, Cited by 0] [Section 594] [Entire Act]

State of Odisha - Subsection

Section 594(1) in Orissa Municipal Rules, 1953

(1)The Executive Officer may, without notice and at any period of the day or night, enter into and inspect a place which is suspected to contain kerosene petroleum or other such inflammable material referred to in Section 290 in excess of the quantity permitted to be kept in such house or building under the conditions of a licence granted under Section 290.