Section 47 in The Orissa Agricultural Produce Markets Rules, 1958
47. [ Control and conservancy in the market yard. [Substituted vide Orissa Gazette Part 111/29.11.1974.]
(1)The Market Committee shall maintain one or more market yards as may be declared as such in pursuance of Rule 46. Subject to these rules and the general or special orders of the State Government and to such control as is by these rules or by any other law for the time being in force vested in the Collector or Director or local authority including the Grama Panchayat, the Market Committee shall manage market yards having regard always to the convenience of the trade in agricultural produce and the purposes for which the control is vested in the Market Committee. The market yard shall be open for trading at such hours as the Market Committee may from time to time fix. Carts or consignments of agricultural produce intended for sale shall be assembled in the market yard in such manner and at such time as may be permitted and ingress and egress may be permitted to such persons and at such times as the Market Committee may consider proper.(2)The Market Committee shall, within the market, exercise such rights and perform such functions as may be necessary for the convenient control of the market including the collection of fees in accordance with the Act, these rules and the bye-laws of the Committee and for the convenience and comfort of the persons using the market.(3)The Market Committee may if it considers necessary to do so for the purposes of control of the market require the owner or manager of any industrial concern located within the market to furnish such information in respect of any notified agricultural produce which is handled of used by the said concern.(4)Any owner or manager so required to furnish information may appeal, within a fortnight of the date of receipt of the order, to the Director against the order and the decision of the Director in the matter shall be final.]Part-VI Fees - Levy arid Collection
