Section 7(6) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
(6)The Registrar shall ask the Marketing Board to prepare and furnish to him the names of all the persons qualified to vote as traders from the register maintained by the Marketing Board, within such time as may be specified by him:Provided that, where a person qualified to vote as a trader is a firm or body corporate (including a co-operative society), such a firm or body corporate shall nominate a person (being a person who is either a partner of the firm or a member of managing committee in the case of a co-operative society or a person duly authorized by any other body corporate) to vote on its behalf and intimate the name of the persons to the Registrar within such time as he may fix in that behalf for being included in the list of voters, to represent that firm or body:Provided further that, if such firm or body is holding more than one licence, it shall not nominate more than one person as aforesaid.
