Section 550(2) in The Orissa Municipal Corporation Act, 2003
(2)The Commissioner may, as soon as may be, after the receipt of the application -(a)grant the permission applied for either absolutely Or subject to such conditions as he thinks fit to impose, provided the location of such factory, workshop, workplace or bakery is not contrary to any requirement of this Act, bye-law, or standing order; or(b)refuse to give such permission if he is of opinion that the establishment of such factory, workship, workplace, bakery at the proposed place is objectionable by reason of the density of the population in the neighbourhood thereof, or will be for any reason a nuisance to the inhabitants of the neighbourhood.
