301. Suspension of licence for failure to comply with notice under Section 300.
(1)If any person on whom a notice to carry out any of the works specified in Section 300 has been served by the Executive Officer fails to carry out the said works within the period and in the manner laid down in the notice, the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may suspend his licence or may refuse to grant him a licence until such works are completed.(2)It shall not be lawful for any person to keep open any private market during such suspension or until the licence is renewed.
