Section 24E in The Orissa Agricultural Produce Markets Rules, 1958
24E. Grant of License.
(1)The Director on receipt of the application shall evaluate the Project Report submitted by the applicant and may, in consultation with experts/subject matter specialists, suggest such measures as deemed necessary for improving the efficiency of the proposed markets and submit his report with specific recommendations within 30 days to the Government for consideration.(2)The Government shall consider the application giving due regard to the credentials, experience and proposed plan of the applicant, and the infrastructure proposed to be created for marketing, processing,grading, packing, storing and for sale or export of the produce by way of value addition and may grant a license under Section 6A for establishment of a Private market at the specified location.(3)The license of a private market shall specify whether the licensee will use the market yard solely for his own purchases of the agricultural produce specified in the license for any or all of the purposes mentioned in rule 24B(1) or whether buyers other than the licensee may trade in the market.(4)The license for a private market for the sole use of the licensee may specify the details of places within the area of operation where auxiliary market yards may be established by the licensee.(5)When the licensee permits a private market to be used by traders other than the licensee to make purchases in the market the license shall specify the maximum rate of market service charges which the licensee shall be competent to collect from such traders keeping in view the facilities and the services provided.(6)The License shall be in Form-VII and copies of every License for a Private Market shall be communicated to the Director, who shall maintain a Register of Licenses issued for Private Markets, RMC-wise in Form-VII. A register of Licenses issued shall also be maintained by the Government.
