Section 24O in The Orissa Agricultural Produce Markets Rules, 1958
24O. Renewal of license under Section 6A (4).
(1)Application for renewal of the license for continuing of the private market shall be made by the licensee in Form XII to the Secretary to Government, Cooperation Department through the Director at least 30 days before the date on which the license is due to expire.Provided that the authority competent to renew a license may, on the payment of penalty of Rs.5,000/-, by the applicant, entertain an application for renewal made after the date of expiry of the license.Provided further that no application for renewal of license shall be entertained after the expiry of 30 days from the date of expiry of the license or renewal and it shall be treated as a fresh application.(2)Every such application shall be accompanied by;(i)A Demand Draft of Rs.10,000/- (Rupees Ten Thousand only) drawn in favour of the Director payable at Bhubaneswar, towards renewal fee.(ii)A report on the implementation of the infrastructure facilities.(iii)Clearance Certificate regarding payment of dues to the Director, the concerned Regulated Market Committee, the VAT and Entry Tax Authorities and other local authorities, if any.
