Section 24K(1) in The Orissa Agricultural Produce Markets Rules, 1958
(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.
