69. Regulated markets established under the Orissa Agricultural Produce Markets Act, 1956.
- Where the management of hat has been transferred from a Grama Panchayat to a Regulated Market Committee under the Orissa Agricultural Produce Markets Act, 1956 the net income derived by the Regulated Market Committee from the hat so transferred, shall be shared equally by the Regulated Market Committee and the Grama Panchayat every year :Provided that the share of the Grama Panchayat in any one year shall not be less than 80 per cent of the average net income derived by it from the hat in three years immediately preceding its transfer to the Regulated Market Committee.
