Section 525 in The Orissa Municipal Corporation Act, 2003
525. Special sanitary arrangements at certain places.
(1)The Commissioner shall make such special arrangements, whether permanent or temporary as he consider adequate, for maintaining sanitation in the vicinity of any temple, math, mosque, tomb or any other place of religious worship or institution to which large number of persons assembled on particular occasions or in any place in which is used for holding fairs or festivals.(2)The Commissioner may require any person having control over any such place as aforesaid to pay to the Corporation such contribution towards the cost of the special measures taken under Sub-section (1) as the Corporation may, from time to time fix.
