Section 6A in The Orissa Agricultural Produce Markets Act, 1956
6A. Grant of licence for establishment of private markets.
(1)Notwithstanding anything contained in this Act or any other law for the time being in force, any person Or body of persons like company registered under the Companies Act, 1956 or a co-operative society registered under the Orissa Co-operative Societies Act, 1962 or a co-operative registered under the Orissa Self-Help Co-operative Act, 2001, may, after obtaining a licence from the State Government, establish a private market for the purpose of sale or purchase of any agricultural produce within such area as the State Government may, by notification, declare and subject to such conditions and restrictions as may be specified therein :Provided that, no licence shall be granted for the purpose of sale or purchase of common varieties of paddy and rice, and for the establishment of any private market within a radius of one kilometre from an existing market yard.(2)Any person or body of persons mentioned in Sub-section (1) may apply to the State Government for grant of a licence to establish a private market within the area notified under the said sub-section, in such form, in such manner and with such fees, as may be prescribed.(3)Subject to such conditions and restrictions as may be prescribed, the State Government may grant a licence in the prescribed manner :Provided that the licence shall not be granted if the applicant, -(a)is a minor;(b)is in arrear of dues payable under this Act or Rules or Bye-laws made thereunder;(c)has been convicted and sentenced by a Court; or(d)is disqualified for any other reasons as may be prescribed.(4)Every licence granted under Sub-section (3) shall remain valid for a period of three years from the date of its issue and it may be renewed, from time to time, for a further period of one year on payment of such fee, in such manner and on fulfilment of such conditions as may be prescribed.(5)If the State Government refuse to grant or renew a licence under this section, it shall record the reasons for such refusal in writing and communicate its order to the applicant.(6)Every application made under this Section shall be disposed of by the State Government, within a period of sixty days from the date of receipt of such application.
