Section 7(12) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
(12)If, after the final publication of the list of voters under above sub-rule, the Registrar, upon an application being made by any person or otherwise, is satisfied, after such inquiry as he deems fit, that any entry or entries in the list is or are erroneous or defective in any particular respect, he may cause a list of amendments to be prepared and thereupon the provisions of sub-rules (2), (3) and (7) to (11) shall apply in the case of such list in the like manner as they apply in the case of list of voters.
