Section 24R in The Orissa Agricultural Produce Markets Rules, 1958
24R.
(1)The license shall not be transferable.(2)The licensee shall, on the expiry or soon after termination of the license, or on demand, surrender his license to the Government against receipt to be given to the licensee in this connection.(3)In the event of suspension or cancellation of license, the licensee shall forthwith stop using the market and the auxiliary market yards if any for the purpose of sale and purchase of any notified agricultural produce.Part-II B Contract Farming
