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State of Odisha - Section

Section 616 in The Orissa Municipal Corporation Act, 2003

616. Penalties.

- Every person, who having immediate control of any enclosed place or building, permits to be used for public resort or entertainment, without having obtained a licence, or having obtained a licence under this chapter permits such use in contravention of any of the conditions of such licence, shall be liable on conviction to fine which may extend to rupees one thousand.