Section 24B(1) in The Orissa Agricultural Produce Markets Rules, 1958
(1)The license for a private market may be granted for its use solely by the licensee for his own purchases of the agricultural produce specified in the license for any or all of the following purposes, namely -(a)Processing of the agricultural produce in his own processing unit;(b)Sale of the agricultural produce directly to consumers or supply to retail or wholesale traders or to any processing unit;(c)Grading, sorting, packing or adding value to the produce in any other way for supplying to the wholesale and retail traders; and(d)Export of such agricultural produce.
