Section 40 in The Orissa Municipal Corporation Rules, 2004
40. Condition of licence in respect of permanent buildings.
(1)No licence shall be granted by the Commissioner under the Act for use of any permanent building for public resort or entertainment unless -(a)the building is provided, with open space as may be prescribed in the Building Regulation of concerned Development Authorities;(b)the excavate of the building have a height of not less than ten feet;(c)every door-way in the building is not less than eight feet in height and five feet in width; and(d)the windows of the building are of such dimensions and number and in such situations as may be required by the Commissioner and the aggregate area of all the windows in each of the places to which the public are admitted is not less than one-tenth of the floor area thereof.(2)Every person who on receipt of a licence under the Act for use of any permanent building for public resort or entertainment shall cause all windows and other means of ventilation in the building to be maintained in good order and repair during the period such building is used for public resort or entertainment and for at least two hours before and for half-an-hour after such use.
