Section 24I in The Orissa Agricultural Produce Markets Rules, 1958
24I.
(1)The licensee shall ensure that the market functions properly and the interests of the farmers are protected and that transactions are carried out honestly and according to the principles of fair dealing.(2)The licensee and all other traders making purchases of agricultural produce shall make the payment of sale proceeds to the farmers/producers on the day of sale, making only such allowances and deductions as are permitted in the rules.
