Section 24C in The Orissa Agricultural Produce Markets Rules, 1958
24C.
(1)License for a private market may be granted permitting the market to be used by traders other than the licensee for making purchases of agricultural produce.(2)No market fee shall be leviable on the transactions undertaken in a private market; but the licensee shall be competent to collect market service charges from such traders as would be permitted by him to operate in his market at such rates as may be fixed by the Government from time to time keeping in view the facilities provided in the market subject to a maximum of 3% of the value of the produce traded.(3)The licensee of a private market shall pay 5% of the amount collected as market service charges during each month to the director by the 25th of the succeeding month.
