Section 24H in The Orissa Agricultural Produce Markets Rules, 1958
24H. Conditions of Licence.
- Every Licence granted under rule 24-B shall be subject to the following conditions.(1)The licensee may use the private market for trading only in the agricultural produce specified in the license.(2)The licensee shall maintain all the books and records which are prescribed under these rules an submit these to the prescribed authorities regularly.(3)The licensee shall provide the infrastructure facilities in the market and the auxiliary market yards which are required for smooth trading.(4)The licensee shall keep the premises clean and in a suitable condition for storage of agricultural produce.(5)The licensee shall be responsible for the safe custody and protection of agricultural produce brought to the private market for sale or storage.(6)The licensee shall get the business premises insured against fire or other natural calamities.(7)The licensee shall abide by all the provisions of the Act and the rules made there under and orders issued by the Government from time to time.(8)The licensee shall not indulge in any activities and practices which are detrimental to the interest of trade and proper functioning of the private market.
