Section 62(3) in The Orissa Agricultural Produce Markets Rules, 1958
(3)On receipt of such application together with the proper fees as may be specified in the, bye-laws the Market Committee may, after making such enquiries as may be considered necessary for the efficient running of the market, grant him the licence applied for. On the grant of such licence the applicant shall sign as agreement in such form as the Market Committee may determine agreeing to conform with the bye-laws and such other conditions as may be laid down by the Market Committee for holding the licence.
