Section 94 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
94. Settlement of Disputes.
(1)The consumer/farmer market licence holder, may file a complaint in writing to the State Marketing Officer with the Court fee stamp of rupees twenty alongwith the necessary documents, within a period of thirty days from the date of arising of the dispute.(2)The State Marketing Officer shall, after giving reasonable opportunity to the concerned parties of being heard and after making necessary inquiry, pass an order within a period of thirty days of receipt of the said complaint. The State Marketing Officer may also suo-motu deal with such disputes and pass order thereon within a period of thirty days.(3)The dispute may include,-(a)Dispute regarding the payments made to a farmer for purchase of agricultural produce from him while dealing in the consumer/farmer market;(b)Dispute as regards the jurisdiction (area of operation);(c)Dispute regarding the weight of agricultural produce, price, fees, taxes, charges etc.;(d)Any other dispute which State Marketing Officer may decide.
