Section 60 in The Orissa Agricultural Produce Markets Rules, 1958
60. Licensed traders and general commission agents.
(1)No person shall do business as a trader of a general commission agent in agricultural produce in any [market area] [Substituted vide O.G.E.No. 794, Dated 3.8.1996.] except under a licence by the Market Committee under this rule.(2)Any person desiring to hold such licence shall make a written application for a licence to the Market Committee and shall pay such fee as may be specified in the bye-laws.(3)On receipt of such application together with the proper amount of the fee the Market Committee may, after making such enquiries, as may be considered necessary for the efficient conduct of the market, grant him the licence applied for. On the grant of such licence the applicant shall execute an agreement in such form as the Market Committee may determine, agreeing to conform with these rules and the bye-laws and such other conditions as may be laid down by the Market Committee tot holding the licence.(4)Notwithstanding anything contained in Sub-rule (3), the Market Committee may refuse to grant a licence to any person, who in its opinion, is not solvent or whose operations in the market area are not, likely to further efficient working of the market under the control of the Market Committee.(5)The licence shall be granted for a period of one year, after which it may be renewed on application and on payment of such tees as may be specified in the bye-laws.(6)The names of all such traders and general commission agent shall be entered in a register to be maintained for the purpose.(7)Whoever does business as a trader or a general commission agent in agricultural produce in any market area without a licence granted under this rule or otherwise contravenes any of the provisions of this rule shall, on conviction, be punishable with fine which may extend to [rupees five hundred] [Substituted vide O.G.E.No. 794, Dated 3.8.1996.] and in the case of a continued contravention with a further fine which may extend to [rupees one hundred] [Substituted vide O.G.E.No. 794, Dated 3.8.1996.] to everyday during which the contravention continued after the date of the first conviction subject to a maximum of [rupees five hundred] [Substituted vide O.G.E.No. 794, Dated 3.8.1996.]
