Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 586 in Orissa Municipal Rules, 1953

586.

In the event of an out break of an epidemic or contagious disease in the locality the Executive Officer shall by order direct that any building or enclosed place, in respect of which a licence has been granted under the Act, shall not be used for purposes of public resort or entertainment for such period as may be specified in the order, if in the opinion of the Health Officer such use is likely to spread the epidemic or contagious disease. The Executive Officer shall also have power to refuse to grant a licence, similar circumstances.