(4)When a licence is granted, refused, suspended, cancelled or modified under this section, the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] shall cause a notice of such grant, refusal, suspension, cancellation, or modification in the Oriya language to be posted in conspicuous place at or near the entrance to the place in respect of which the licence was sought or had been obtained.
