Section 24K in The Orissa Agricultural Produce Markets Rules, 1958
24K.
(1)When any agricultural produce purchased at a private market is transported by the purchaser within the market area or then enter to another -market area it shall be supported by a Transit Slip in Form-IX issued by the Licensee or his agent and that would be evidence that the goods have been legitimately purchased from the producers, and no more market fees are leviable on the said goods in any market area within the state.(2)If the Director or any Officer authorized by him, has reason to suspect that the licensee has purchased, sold, processed or transported any notified agricultural produce in contravention of any of the provisions of the Act or these rules, he may, by communicating in writing to the licensee, require such account, registers or other documents as may be necessary to be submitted to him on proper receipt for verification.
