Section 92(3) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
(3)On examination of the application made under rule 92, the State Marketing Officer shall record the date of receipt of such application in the register maintained in Form 'R' appended hereto after ascertaining that the necessary licence fee have been deposited. The State Marketing Officer shall issue a licence in Form 'S' appended hereto within a period of thirty days of receipt of the application, with such conditions as may be specified therein for a period not exceeding ten years, renewable for a period of 10 years every time on an application and payment of fee as applicable for grant of licence. In case of rejection of application, the fee deposited shall be refunded to the applicant, after retaining 5% of the fee paid towards processing charges.
