Section 24A(2) in The Orissa Agricultural Produce Markets Rules, 1958
(2)The Area of Operation of a Private Market and the Notified Agricultural Produce which are traded in the Market shall be specified in the notification issued by the Government official Gazette and shall also be entered in the License :Provided that common varieties of rice shall always be excluded from the list of commodities which may be allowed to be traded in the Private Market under the license.
