Section 62(4) in The Orissa Agricultural Produce Markets Rules, 1958
(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.
