Section 24A in The Orissa Agricultural Produce Markets Rules, 1958
24A. Licenses for Private Markets.
(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.(2)The Area of Operation of a Private Market and the Notified Agricultural Produce which are traded in the Market shall be specified in the notification issued by the Government official Gazette and shall also be entered in the License :Provided that common varieties of rice shall always be excluded from the list of commodities which may be allowed to be traded in the Private Market under the license.(3)A licence granted under sub-rule (1) shall be valid for a period of three years from the date of issue; and may be renewed from time to time subject to the provisions of rule 24-Q.
