Section 15 in The Orissa Kendu Leaves (Control of Trade) Rules, 1962
15. It is hereby expressly agreed by and between the parties hereto that for the purpose of jurisdiction of Courts in the event of disputes, if any, with respect to this Agreement, this Agreement shall be deemed to have been entered into at Bhubaneswar within the State of Orissa and it is agreed that neither party shall be competent to bring any suit or other legal proceeding with regard to the matter covered by these presents at any place outside the State of Orissa.
