Section 50 in The Orissa Agricultural Produce Markets Rules, 1958
50. Receipt.
(1)The Market Committee shall maintain a register showing the fees collected by it. A receipt duly signed by the person authorised by the Market Committee shall be granted to every person in respect of fees collected from him under these rules or the bye-laws.(2)Every person authorised by the Market Committee to collect fees shall pass receipts to the payees, keeping counterfoils of the receipts so granted and shall render account of all receipts at least once a day to the person duly authorised in this behalf by the Market Committee.
