Section 24S in The Orissa Agricultural Produce Markets Rules, 1958
24S. Registration of Contract Farming Sponsor.
(1)Every person intending to enter into marketing activities as a Contract Farming Sponsor within any market area of the State, shall make an application to the concerned Market Committee for registration in Form XIV and shall deposit a sum of Rs.2,000/- (Rupees two thousand) only as registration fee for the purpose. Where a Contract Farming Sponsor intends to take up contract farming activities in more than one Market Area, he shall make separate applications for registration in each such Market Area.(2)Every such application for registration shall be in duplicate and shall be accompanied by '(i)A Demand Draft of Rs.2,000/- in favour of the Market Committee drawn on any Nationalized/Co-operative Bank payable at its Headquarters, and(ii)Passport size photograph of the applicant or the person authorized along with the following particulars-(a)Name of the applicant or authorized person.(b)Place and particulars of business for which registration is required, and(c)Such other information as may be required.(3)A copy of the application for registration along with all its enclosures shall simultaneously be furnished by the applicant to the Director along with application in Form XV addressed to him seeking clearance of Government for such registration.(4)The Director shall examine the application and submit his report to the Government with specific recommendation for consideration within 15 days from the date of receipt of the application. The Government may issue orders giving clearance for the registration of the Contract Farming Sponsor to take up Contract Farming in the concerned Regulated Market Committee(s) area and intimate this fact to the Director and Regulated Market Committee(s) concerned in Form XVI.(5)The Regulated Market Committee, thereupon, shall register the Contract Farming Sponsor in the Register of Contract Farming Sponsors maintained in Form XVII and issue a certificate to each successful applicant in Form XVIII. The registration shall be valid upto the end of the financial year in which it is effected.(6)Registration of a Contract Farming Sponsor shall be renewed for a period of one year by the concerned Regulated Market Committee on an application made by the Contract Farming Sponsor.(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.(8)If registration or renewal is not granted for reasons, other than non-compliance of requirement of the conditions under the Act, the registration or renewal fee, as the case may be, shall be refunded after retaining 5%.of the fee paid towards administrative charges.
