Section 24C(2) in The Orissa Agricultural Produce Markets Rules, 1958
(2)No market fee shall be leviable on the transactions undertaken in a private market; but the licensee shall be competent to collect market service charges from such traders as would be permitted by him to operate in his market at such rates as may be fixed by the Government from time to time keeping in view the facilities provided in the market subject to a maximum of 3% of the value of the produce traded.
