Section 48(2) in The Orissa Agricultural Produce Markets Rules, 1958
(2)The Market Committee shall levy and Collect licence fees from traders, adatyas, brokers, weighmen, measurers, surveyors and warehousemen operating in the market [area] [Substituted vide O.G.E.No. 794, Dated 3.8.1996.] at such rates as may be fixed in its bye-laws.
