Section 92(7) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
(7)The licensee shall submit the area wise monthly returns of purchases made from the agriculturist growers to the Marketing Board and also consolidated returns to the State Marketing Officer and pay the market fee to the Marketing Board as laid down in the Bye-laws by 25th day of the succeeding month and shall also furnish the sale returns pertaining to processed goods as applicable:Provided that no market fee shall be levied for the second time in any market area of the State for agricultural produce on which market fee has been levied and collected at the specified rate on direct purchase of agricultural produce from the agriculturists.
