Section 51 in The Orissa Agricultural Produce Markets Rules, 1958
51. Collection of fees.
- The fees shall be collected by the paid servants of the Market Committee and the right to collect the fees shall not be formed out.[Provided that the collection of fees through a trader, adatya or buyer shall, if such collection is authorised in the bye-laws of the Market Committee and, is deposited with a paid servant of the Committee in the manner specified in the said bye-laws, be deemed to be a collection by the paid servants of the Committee.] [Inserted vide Orissa Gazette Part III/29.11.1974.]
