Section 55 in The Orissa Agricultural Produce Markets Rules, 1958
55. Sale of agricultural produce.
- [(1) Such details of agricultural produce resold in the market shall also be reported to the Market Committee in accordance with the provisions of the bye-laws.(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.]
