Section 58(3) in The Orissa Grama Panchayats Act, 1964
(3)A schedule of rates or fees in respect of every market specified in Clauses (a), (c) and (d) of Sub-section (2) shall be prepared by the Grama Panchayat with the approval of the Panchayat Samiti in accordance with the rules made in that behalf, and the Grama Panchayat shall cause such schedule to be exhibited at a conspicuous place within the market.
