Section 55(2) in The Orissa Agricultural Produce Markets Rules, 1958
(2)The price of agricultural produce brought into the [market area] [Sub-rules (1) and (2) deleted and sub-rules (3) and (4) re-numbered as sub-rules (1) and (2) (vide O.G.E.No. 794, Dated 3.8.1996.] for sale shall be settled by open auction or by open agreement and not by secret signs and no deduction shall be made from the agreed price of the consignment except for any authorised trade allowance.]
