Section 24S(7) in The Orissa Agricultural Produce Markets Rules, 1958
(7)Application for annual renewal of registration shall be made to the Regulated Market Committee in Form XIX at least 30 days before the expiry of registration and the applicant shall deposit a sum of Rs.1,000/- as renewal fee which if not applied for within the stipulated time may be considered only on payment of a fine of Rs.15/- for each day of delay :Provided that no application for renewal of registration shall be entertained after the expiry of 30 days from the date of expiry of registration or renewal and same shall be treated as a case for fresh registration.
