Section 4(6) in The Orissa Agricultural Produce Markets Act, 1956
(6)Subject to the provisions of this section and of the rules regulating the marketing of agricultural produce at any place in the market area, no person shall, on and after the date on which the declaration is made under Sub-section (5), without or otherwise than in conformity with the terms and conditions of a licence granted by-(a)the Director, when a market committee has not been constituted or has not started functioning; or(b)the market committee, in any other case-(i)use any place in the market area for the marketing of agricultural produce specified in the said declaration, or(ii)operate in the market area or in any market therein as a trader, commission agent, broker, processor, weighman, measurer, surveyor or warehouseman or in any other capacity in relation to the marketing of such agricultural produce :Provided that when any agricultural produce brought into any market area for the purpose of processing only, or for export, is not processed or exported therefrom within thirty days from the date of its, arrival therein, it shall, until the contrary is proved, be presumed to have "been brought into the market area for buying or selling :Provided further that nothing in Clause (i) shall apply to the retail sale by an agriculturist of his own produce, or to sale by a person not being a trader or agriculturist, where such person himself sells to another who buys for his personal consumption or his family.
