Section 59 in The Orissa Grama Panchayats Act, 1964
59. Private markets.
- No person shall open a new private market after the commencement of this Act, or continue to keep open a private market unless he obtains from the Grama Panchayat a licence to do so for a period not exceeding one year in the prescribed manner and such licence may be renewed every year.[Provided that in the Scheduled Areas, the Grama Panchayat, subject to the control and supervision of the Grama Sasan shall have power to manage village markets by whatever name called.] [Added vide O.A.15 of 1997, Orissa Gazette Extraordinary No. 1567, Notification No. 22433 dated 22.12.1997.]
