Section 598 in The Orissa Municipal Corporation Act, 2003
598. Closure of lodging and boarding.
- The Commissioner may on being satisfied that it is in the public interest so to do, by written order direct that any lodging house or any place where articles of food and drink are sold or prepared, stores or exposed for sale being a lodging house of boarding in which a case of an infectious disease exists or has recently occurred, shall be closed for such period as may be specified in the order :Provided that such lodging house or boarding may be declared to be open if the Health Officer certifies that it has been disinfected or is free from infection.
