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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Goa - Subsection

Section 71(5) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(5)Any person desiring to carry on trade or transact in any notified agricultural produce in more than one market area, shall apply to the Marketing Board for registration in Form 'N' appended hereto alongwith fee of Rs. 50/- (Rupees fifty only) per market area. The Secretary of the Marketing Board, on receipt of such application and fees, may grant registration to the applicant for carrying out trade in more than one market area in Form 'O' appended hereto. The concerned registration holder shall be required to submit returns of purchases of agricultural produce made by him every month to the Marketing Board and shall have to pay the market fee on the purchase of the agricultural produce made in the market area, to the Marketing Board, every month.