Section 48 in The Orissa Agricultural Produce Markets Rules, 1958
48. [ [Substituted vide Orissa Gazette Part 111/29.11.1974.]
[(1)] The Market Committee shall levy and collect market fees from -(a)a purchaser of notified agricultural produces marketed in the market area;(b)the person deemed to be a purchaser under the explanation lo Section 11 of the Act in respect of the notified agricultural produce; and(c)the persons bringing any notified agricultural produce into the market area for the purpose of processing or for export only, but not processing it therein or exporting it therefrom within the period of thirty days as provided in the provisos to Sub-section (6) of Section 4 of the Act, at such rates as may be specified in its bye-laws, subject to the minima and the maxima specified in Section 11 of the Act;](2)The Market Committee shall levy and Collect licence fees from traders, adatyas, brokers, weighmen, measurers, surveyors and warehousemen operating in the market [area] [Substituted vide O.G.E.No. 794, Dated 3.8.1996.] at such rates as may be fixed in its bye-laws.(3)[ A person bringing any notified agricultural produce from outside the market area into the market area, for the purpose of processing by his industrial concern situated within the market area, if any, or for export from such area, shall be subject to levy of market fee unless he furnishes a declaration in respect of the produce and the certificate in Form-IV, to any Officer or servant of the Market Committee specifically authorised by the Committee in that behalf at the time of entry of the said produce in to the market area :] [Substituted vide O.G.E.No. 794, Dated 3.8.1996.]Provided that if the agricultural produce is not used by the industrial concern and is removed from the market or if it is not exported within twenty days of the purchase, the Market Committee shall levy and collect fees on such agricultural produce from the industrial concern or the persons furnishing the certificate at such rates as may be specified in its bye-laws.(4)Retail sale of agricultural produce by the producer shall be exempted from any fees.Explanation - "Retail sale" in respect of any agricultural produce means the sale of such agricultural produce in any calendar day not exceeding the quantity or value specified in the bye-laws of the Market Committee.(5)[ Purchase of any agricultural produce in any calendar day. not exceeding the quantity or value specified in the bye-laws of the Market Committee, by a buyer for his domestic or household consumption shall be exempted from the payment of any fee.] [Substituted vide O.G.E.No. 794, Dated 3.8.1996.]
