Section 109(10) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
(10)The Party of the Second Part shall provide necessary information and facilitate insurance to the Party of the First Part of the agricultural produce mentioned in Schedule hereto, for the period of __________against the risk of loss due to acts of God, destruction's of specified assets, loan default, production and income loss and all other acts or events beyond the control of the parties, such as, very low production caused by the serious outbreak of a disease, epidemic or by abnormal weather condition, floods, drought, hailstorm, cyclone, earthquake, fire or other catastrophes, war, acts of Government, action existing on or after the effective date of this agreement which prevent totally or partially the fulfilment of the obligation of the Party. Upon request, the Party of the First Part invoking such acts shall provide to the other Party confirmation of the existence of facts. Such evidence shall consist of a statement of certificate of the appropriate Government Department. Alternatively, subject to the mutual agreement between the two Parties, the Party of the First Part may fill his quota of the agricultural produce through other sources and the loss suffered by him thereby due to price difference, shall be shared equally between the Parties, after taking into account the amount recovered from the insurance company. The insurance premium shall be shared equally by both the Parties.
