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State of Odisha - Section

Section 544 in The Orissa Municipal Corporation Act, 2003

544. Stabling animals or Storing grain in dwelling house may be prohibited.

- Where a building or any portion thereof is used or is intended to be used as dwelling house and any portion of such building is used, -
(a)for keeping any horse, cow, buffalo, bullock, goat or donkey; or
(b)as a godown or place for the storage,in connection with wholesale trade of grain seed or groceries, the Commissioner may, if it appears to him necessary to do so, Dy written notice require the owner or occupier of such building to discontinue the use of such building for any such purpose;
Provided that the Commissioner may permit such owner or occupier to use such building for any such purposes subject to such conditions as he may think fit to, impose.