Section 24E(2) in The Orissa Agricultural Produce Markets Rules, 1958
(2)The Government shall consider the application giving due regard to the credentials, experience and proposed plan of the applicant, and the infrastructure proposed to be created for marketing, processing,grading, packing, storing and for sale or export of the produce by way of value addition and may grant a license under Section 6A for establishment of a Private market at the specified location.
