Section 24D in The Orissa Agricultural Produce Markets Rules, 1958
24D.
Application for grant of license for establishment of private market under Section 6A-(1)Any person intending to obtain a license to establish a private market within any market area shall make an application to the Director in Form VI.(2)The application shall inter alia specify the exact location of the proposed market, the names of the commodities proposed to be traded and whether the market will be used by the licensee solely for purchases to be made by him or will be permitted for use by other traders for purchases to be made by them from the producers; and shall be accompanied by(i)a Detailed Project Report (DPR) which shall contain details about(a)the extent, exact location and other particulars of the land over which the market is proposed to be established;(b)proposed facilities, for purchase/sale and storage of all notified agricultural produce, live stock or live stock products, and the produce of pisciculture or marine products.(c)proposed facilities for cleaning, sorting, grading, packing, storing and any other manner of value addition, including laboratory facilities, if any, for quality testing of the produce before sale or export;(d)proposed amenities for the farmers/producers who will bring their produce to the market such as drinking water facilities, sanitary facilities and other services such as transport, communication, banking;(e)locations at which auxiliary market yards, if any, are intended to be established; and(ii)a statement indicating the sources of finance and the financial capability of the applicant supported by the Income Tax Returns for the previous three assessment years, or, valuation of permanent assets assessed by a Chartered Accountant.(3)a Demand Draft in favour of the Director drawn on any Nationalized/Co-operative Bank payable at Bhubaneswar towards the application fee.(4)The application fee shall be Rs.50,000/- if the market is proposed to be established on an area covering upto five acres or Rs.1,00,000/- if the market is proposed over an area exceeding five acres or one or more auxiliary market yards are proposed to be established.
