Section 109(7) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
(7)The Party of the first part agrees to adopt instructions/practices in respect of Land preparation, fertilization, pest management, irrigation, harvesting and any other, as suggested by the Party of the Second Part from time to time and cultivate and produce the items as per specification mentioned in the Schedule hereto. The Party to the Second Part agrees to impart training/skill up gradation to the Party of the First part, provide written materials in local language indicating methods and practices required to produce the commodity as per contracted quality and norm and provide quality extension service through trained and qualified personnel and other services as provided in clause (9) to enable the Party of the First Part to carry out production of agricultural produce efficiently and as specified in the Schedule hereto.
