Section 48(5) in The Orissa Agricultural Produce Markets Rules, 1958
(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.]
