Section 24G in The Orissa Agricultural Produce Markets Rules, 1958
24G. Commencement of Operations.
(1)The Director, on receipt of intimation from the licensee that adequate facilities have been created in the market and at the auxiliary market yards if any, shall make an inspection to satisfy himself about the adequacy of the facilities for smooth trading and upon being satisfied shall allow commencement of trading in the market.(2)Any Licensee aggrieved by a decision of the Director may prefer an appeal to the Government within a period of thirty days.(3)When permission for commencement of trading has been accorded, the Director shall forward a copy of his communication to Government and make an entry in the Register of Licenses maintained by him.
