Section 24B(2) in The Orissa Agricultural Produce Markets Rules, 1958
(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.
