Section 91(1) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
(1)Every application to establish private market yard/private market and consumer/farmers market shall be accompanied with. -(i)a detailed project report showing the financial status of the applicant alongwith the Income Tax returns filed for the previous three assessment years or assets with valuation assessed by Chartered Accountant.(ii)a Bank Guarantee as decided by the Government shall be deposited with the State Marketing Officer, while applying for licence to establish private yard, consumer/farmer market. However, the Government organizations and local authorities are exempted from furnishing Bank Guarantee.(iii)the project report of private yard shall contain details, such as, exact location and the extent of land in which the yard is proposed to be established, amount proposed to be spend for setting up facilities for purchase/sale and storage of notified agricultural produce including processing, grading, packing, storing and for sale/export of the agricultural produce by way of value addition and outlay earmarked for providing facilities, if any, like lodging, boarding to the growers who bring produce to the private yard; for establishing laboratory facilities to evaluate and determine the quality of the agricultural produce after processing to satisfy the sanitary and phytosanitary requirements of the consumers.(iv)The project report of the consumer/farmer market shall contain details, such as, exact location and the extent of land in which the market is proposed to be established and outlay earmarked for providing infrastructure like auction hall, sheds, drinking water facilities, toilets, internal roads, etc.
