Section 62 in The Orissa Agricultural Produce Markets Rules, 1958
62. Licensed brokers, weighmen, measurers and surveyors.
(1)No person shall do business in any [market area] [Substituted vide O.G.E.No. 794, Dated 3.8.1996.] as a broker, weighman, measurer or surveyor except under a licence granted by the Market Committee.(2)Any person desiring to hold such licence shall make a written application for a licence to the Market Committee and shall pay such fees as may be specified in the bye-laws.(3)On receipt of such application together with the proper fees as may be specified in the, bye-laws the Market Committee may, after making such enquiries as may be considered necessary for the efficient running of the market, grant him the licence applied for. On the grant of such licence the applicant shall sign as agreement in such form as the Market Committee may determine agreeing to conform with the bye-laws and such other conditions as may be laid down by the Market Committee for holding the licence.(4)Notwithstanding anything contained in Sub-rule (3), the Market Committee may refuse to grant licence to any person, who, in its opinion is not solvent or whose operations in the [market area] [Substituted vide O.G.E.No. 794, Dated 3.8.1996.] are not likely to further the efficient working of the market under the control of the Market Committee.(5)The licence shall remain in force from the date on which it is granted till 31st August following and may be renewed thereafter on application and on payment of such fees as may be specified in the bye-laws.(6)The Market Committee may, by a resolution, cancel or suspend for a fixed period the licence granted to spy broker, weighman, measurer or surveyor if he contravenes any of the conditions of is agreement or licence or of the rules or bye-laws or if in the opinion of the Market Committee his continuance as a licence-holder is likely to be detrimental to the working of the market.(7)An appeal under Sub-section (2) of Section 13 of the Act shall be filed within 30 days of the date of decision of the Market Committee.(8)The Chairman may suspend the licence of any broker, weighman, measurer or surveyor for any of defaults for a period which may extend to one month.(9)No person shall be entitled to do business other than that for which he holds a licence or licences.(10)No person who is in the service of another person shall be eligible to hold a licence as a broker, weighman, measurer or surveyor. If any licensed broker, weighman, measurer or surveyor enters service or does business other than that for which he holds a licence or licences his licence or licences shall be deemed to have been cancelled.
