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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Odisha - Subsection

Section 43(5) in The Orissa Municipal Corporation Rules, 2004

(5)The license shall not permit -
(a)any light to be affixed to the side walls;
(b)any light to be placed within five feet of the side walls or roof of such building or place; and
(c)any fire work to be ignited within 100 feet of any part of the outer walls or such building or place.