Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Goa - Section

Section 83 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

83. Check Post.

(1)The Marketing Board may open check post to avoid non-payment of fees in the notified market area and shall inspect vehicles, carts, boats, carrying notified agricultural produce within and outside the notified market area. TheMarketing Board shall also inspect the documents regarding purchase, sale, payment of fees etc.
(2)No person shall transport any agricultural produce purchased or sold in the notified market area or from the limits thereof, except on production of the sale slip confirming the realization of the market fees in respect of such agricultural produce, to the Marketing Board.
(3)Any employee of the Marketing Board, authorized in this behalf, shall have the power to stop and check, at any time and without notice, any vehicle suspected to carry unauthorized agricultural produce from any place within the limits of any notified market area.
(4)Any person who fails to stop the vehicle when required to do so under sub-rule (3) shall be punishable with fine which may extend to rupees two hundred only.