Section 49 in The Orissa Agricultural Produce Markets Rules, 1958
49. Recovery of fees.
- [The license fees shall be paid along with the application for licence but in case the Market Committee refuses the grant of a licence. The fees recovered shall be refunded to the applicant.] [Sub-rule (1) deleted and sub-rule (2)re-numbered as rule 49 vide O.G.E.No. 794, Dated 3.8.1996.]
