Section 82 in The Orissa Agricultural Produce Markets Rules, 1958
82. Storing of agricultural produce.
- AII agricultural produce brought into a [market area] [Substituted vide O.G.E.No. 794, Dated 3.8.1998.] shall be stored at such places as may be specified in the bye-laws. Pending such arrangements, the agricultural produce brought into the [market area] [Substituted vide O.G.E.No. 794, Dated 3.8.1998.] when unsold may be stored in the compounds, godowns and warehouses owned or hired by the licensed general, commission agent or broker for that purpose. The goods so stored shall be weighed in the presence of the seller or his representative at the time of delivery for storing and an acknowledgement indicating the kind and weight of goods shall be given by the licensed general commission agent or broker to the seller. Such storing of agricultural produce shall be subject to the payment of such storage fee and such other conditions as may be specified in the bye-laws.
