Section 109(14) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
(14)The Party of the Second Part confirms that he has registered himself with the Sponsor Registering Authority ....................................... on ......................... and shall pay the fees in accordance with the law prevailing in this regard to the Sponsor Registered Authority which has jurisdiction to regulate the marketing of agriculture produce which is cultivated on the land described .................................
