Section 82 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
82. Levy of Market fees.
(1)The Marketing Board may collect market fees through its licensed/registered commission agents.(2)Such fees shall be levied as soon as the notified agricultural produce is purchased or sold by a license/registration holder in the Market area. The notified agricultural produce shall be deemed to have been purchased or sold after the notified agricultural produce has been weighed or measured or counted.(3)(i)The market fees collected by the licensed/registered commission agents or traders on the notified agricultural produce shall be paid to the Marketing Board not later than the 25th day of the succeeding month.(ii)Any contravention of this sub-rule shall be punishable with fine which may extend to five times of the market fee payable thereof.
