Section 47(9) in The Orissa Municipal Corporation Rules, 2004
(9)The Commissioner may add such other conditions not inconsistent with these rules, to the licence as he may deem necessary in the interest of the health or safety of the public.Note:- Section 613 of the Act and Rules 40(1)(2), 41, 42(2), 43 and 47 shall be printed at the foot of the licence granted.
