Section 24F in The Orissa Agricultural Produce Markets Rules, 1958
24F. Disqualification of a person for establishment of private market under Section 6A(3) (d).
- License shall not be granted for establishment or to continue a private market, if the applicant:(1)has established or has been continuing a private market or is found to be trading in agricultural produce in contravention of the provisions of the Act and these rules; or(2)has been found guilty of violation of any provision under the Act and the rules; or(3)has questionable bona fides',
