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State of Goa - Section

Section 90 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

90. Application for grant of licence under sections 52 and 54 of the Act and fees chargeable therefor.

- (i) Any person who sets up one or more Private Yard; or market; or
(ii)set up Direct Purchase facilities to purchase agricultural produce for all or for any of the purposes mentioned under section 52 of the Act; or
(iii)establish consumer/farmer market in any market area, shall make an application in Form 'Q' appended hereto, in duplicate alongwith documents as specified in the said form, for private yard/or consumer/farmer market, and in Form 'M' appended hereto for Direct Purchase of agricultural produce, to the State Marketing Officer, enclosing therewith, the copy of treasury challan in support of having paid the licence fee of the requisite amount in accordance to the Table below:
Table
(i) Establishment of private market yard/Direct Purchasefacilities.  
  (a) in one area Rs. 10,000/- per annum
  (b) for more than one area Rs. 50,000/- per annum
(ii) Establishment of consumer/farmer market Rs. 2,000/- per annum