Section 550 in The Orissa Municipal Corporation Act, 2003
550. Application for new factories.
(1)Every application for permission under Section 549 shall be in writing and shall contain such information and be accompanied by such plans as may be required under the bye-laws in this behalf.(2)The Commissioner may, as soon as may be, after the receipt of the application -(a)grant the permission applied for either absolutely Or subject to such conditions as he thinks fit to impose, provided the location of such factory, workshop, workplace or bakery is not contrary to any requirement of this Act, bye-law, or standing order; or(b)refuse to give such permission if he is of opinion that the establishment of such factory, workship, workplace, bakery at the proposed place is objectionable by reason of the density of the population in the neighbourhood thereof, or will be for any reason a nuisance to the inhabitants of the neighbourhood.(3)If any written permission for the establishment of a factory, workshop, or bakery granted under Sub-section (2) is revoked by the Commissioner under Sub-section (2) of Section 618 no person shall continue to resume the working or use of such factory, workshop, workplace or bakery until such written permission is renewed or a fresh written permission is granted by the Commissioner.
