Section 25A(3) in The Orissa Agricultural Produce Markets Rules, 1958
(3)On receipt of a complaint either written or oral, regarding any matter concerning sale and purchase of Agricultural Produces in the market yards, the Secretary shall conduct an enquiry and shall make a report of the same to the Chairman for taking such action as he may think necessary in accordance with the provision of the Act, Rules and Bye-laws. It shall also be the duty of the Secretary to check if proper payment to sellers in the market-yard is being made and that no irregularities in making weighment of Agricultural Produces are being committed.
