Section 24U(10) in The Orissa Agricultural Produce Markets Rules, 1958
(10)Disposal of Records - The original records of the proceedings after the decision has been delivered shall be kept in such place in such manner as the Director may direct, and any document or record tendered by a party in any dispute may, on application be returned to the party after the disposal of the appeal, if any, or after the period of appeal is over.
