Section 45 in The Orissa Municipal Corporation Rules, 2004
45. Prohibition of use of buildings.
- In the event of an out break of an epidemic or contagious disease in the locality, the Commissioner shall by order direct that any building or enclosed place, in respect of which a licence has been granted under the Act, shall not be used for purposes of public resort or entertainment for such period as may be specified in the order, if in the opinion of the Commissioner, such use is likely to spread the epidemic or contagious disease. The Commissioner shall also have power to refuse to grant a licence in similar circumstances.
