Section 109(6) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
(6)In the event of Party of the Second Part refuses/fails to take the delivery of the agricultural produce for his own reasons then the Party of the First Part shall be free to sell the same in the market and if the price received is lower than the contracted price, the Party of the Second Part shall pay the said difference in price to the Party of the First Part within a period of ........................... days.
