- Under Section 60 (1) (a) of the Act application for grant of licence for private market shall be made by the owner of the place in respect of which the licence is sought for not less than thirty days before such place is opened as a market on the commencement of the year for which licence is sought, as the case may be-(a)The Grama Panchayat shall as regards private markets already lawfully established and may at its discretion as regards new private markets grant the licence applied for in Form No. 7 subject to supervision and inspection and to such conditions and rates as provided under public markets and sanitation rules as provided under Section 52 of the Act as to sanitation, drainage, water-supply, width of the paths and ways, weights and measures to be used as the Grama Panchayat may think proper or the Grama Panchayat may refuse to grant any such licence for any new market;(b)When a licence is granted, refused, suspended, cancelled or modified under Section 60 (1), the Grama Panchayat shall cause a notice of such grant, refusal, suspension, cancellation or modification in the Oriya language to be pasted in conspicuous place at or near the entrance to the place in respect of which the licence was sought for or had been obtained;(c)Every licence granted under this section shall expire at the end of the year.
