Section 24P in The Orissa Agricultural Produce Markets Rules, 1958
24P.
(1)The State Government shall renew the license if the licensee has provided the proposed infrastructure facilities in the market and operated the market properly and in compliance with the provision of the Act and these rules and communicate this in Form XIII.(2)Every renewal of a license granted under this rule shall be for a period of one year and shall be deemed to have come into effect from the day following the date on which the subsisting license expired.(3)Renewal of license may be refused if the licensee(i)is found to be trading in agricultural produce in contravention of the provisions of the Act and these rules;(ii)has been found guilty of violation of any provision under the Act and Rules; or(iii)the Government is satisfied that the continuance of the private market is not going to promote the interest of the farmer producers.
