Section 24B in The Orissa Agricultural Produce Markets Rules, 1958
24B.
(1)The license for a private market may be granted for its use solely by the licensee for his own purchases of the agricultural produce specified in the license for any or all of the following purposes, namely -(a)Processing of the agricultural produce in his own processing unit;(b)Sale of the agricultural produce directly to consumers or supply to retail or wholesale traders or to any processing unit;(c)Grading, sorting, packing or adding value to the produce in any other way for supplying to the wholesale and retail traders; and(d)Export of such agricultural produce.(2)When a license is granted for establishment of a private market for the sole use of the licensee, the license may specify one or more places within the area of operation where auxiliary market yards may be established by the licensee keeping in view the convenience of the producers and the need for such auxiliary yards for the smooth flow of the produce to the market.Provided that no such auxiliary market yards shall be permitted to be established within one kilometer of an existing market yard or sub-market yard run by the Market Committee.(3)The licensee shall provide basic minimum conveniences for loading and unloading, cleaning, sorting and grading; weighment and delivery at every auxiliary market yard.
