Section 618(4) in The Orissa Municipal Corporation Act, 2003
(4)When any licence or permission is suspended or cancelled, or when the period, for which it was granted or within which, application for renewal should be made under Sub-section (9) of Section 617 has expired, which ever expires later, the grantee shall for all purposes of this Act, or any rule or bye-law made there under be deemed to be without a licence or permission, until the order suspending or cancelling the licence or permission is cancelled or, subject to said Sub-section, until the licence or permission is renewed, as the case may be.
