Section 24A(1) in The Orissa Agricultural Produce Markets Rules, 1958
(1)Licenses may be granted for establishment of private markets with the required infrastructure facilities in a modern day market in agricultural produce such as convenient loading and unloading sites, modern weighment facilities, warehouses, pre-cooling facilities, cold storage including controlled atmosphere cold storage, ripening chambers; cleaning, sorting and grading facilities; pack houses auction halls or platforms with modern auctioning facilities as also shops for ancillary services such as telephone booths etc. Such markets need also provide such minimum amenities as drinking water, lavatories, toilets, and resting place for the convenience of the farmer producers and others using the market.
