Section 24M in The Orissa Agricultural Produce Markets Rules, 1958
24M.
(1)The licensee shall submit to the Director in Form X Monthly Returns of purchase and sale of different agricultural produce including processed goods made in the market and at the auxiliary market yards, if any, by the 25th of the succeeding month.(2)The licensee shall, before the 30th June of every year, submit to the Director in Form XI, a statement of transaction undertaken by him as well as other traders in the market and auxiliary market yards during the previous financial year ending 31st March.(3)The Director may accept or reject the statement submitted to him by the licensee after necessary examination and verification on the basis of information available with him and shall assess the balance amount if any payable by the licensee and collect the assessed amount.
