Section 71(6) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
(6)No person shall operate within a notified market area as commission agent, trader, warehouseman, weighman, surveyor, hamal or such other market functionaries except in accordance with the conditions under which he is registered with the Marketing Board:Provided that no person who is in the service of any other person, or who does any other business, excluding the market functionaries of a Private Market or Consumer/Farmer Market or direct marketing licensees or the members or functionaries of Commodity Exchanges, shall be eligible for registration as a commission agent, trader, warehouseman, weighman, surveyor or such other market functionaries:Provided that no registration with the Marketing Board shall be needed for the market functionaries for operating in a Private Market or Consumer/Farmer Market or for direct marketing.
