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[Cites 0, Cited by 0] [Section 91(4)] [Section 91] [Entire Act]

State of Goa - Subsection

Section 91(4)(a) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(a)On completion of evaluation of the project report, the applicant shall give an intimation to the State Marketing Officer who shall on receipt of intimation authorize an officer to inspect, to ensure completion of the project with all facilities as per the project report. In case of failure by the applicant to implement the project within the period mentioned in the permission or within such extended time which shall not be more than three years from the date of issue of letter intent, the State Marketing Officer may refuse to grant licence for reasons to be communicated. In case of rejection of application, the fee deposited with the application shall be refunded to the applicant, after retaining 5% of the fee paid towards processing cost.