Section 92 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
92. Issue of licence for direct purchase of agricultural produce.
(1)The applicant while applying for licence for direct purchase of agricultural produce shall furnish the details of the centers to be opened for procurement and shall also submit to the State Marketing Officer the names of the new centers that are opened in the course of his business within a period of three days of their opening.(2)A Bank Guarantee as decided by the Government shall be deposited with the State Marketing Officer, while applying for a licence of direct purchasing. However, the Government organizations and local authorities are exempted from furnishing Bank Guarantee.(3)On examination of the application made under rule 92, the State Marketing Officer shall record the date of receipt of such application in the register maintained in Form 'R' appended hereto after ascertaining that the necessary licence fee have been deposited. The State Marketing Officer shall issue a licence in Form 'S' appended hereto within a period of thirty days of receipt of the application, with such conditions as may be specified therein for a period not exceeding ten years, renewable for a period of 10 years every time on an application and payment of fee as applicable for grant of licence. In case of rejection of application, the fee deposited shall be refunded to the applicant, after retaining 5% of the fee paid towards processing charges.(4)No licence for establishing a private yard or consumer/farmer market shall be granted to the direct purchase license holder.(5)The licensee may, start trading or making purchases, as the case may be, from the agriculturist growers of the area or areas specified in the licence only after receipt of the licence. However, in the event of cancellation of licence owing to failure to implement the project, the person licensed shall forthwith stop making purchases under the licence.(6)The State Marketing Officer or any other officer authorized by him not below the rank of Assistant Registrar of Co-operative Societies shall have the power to inspect premises/purchase center of the licensee.(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.(8)The licensee shall ensure the payment of sale proceeds to the agriculturists by issuing a sale slip on the day of sale and allow only such allowances and deductions as are permitted under the Rules, collect market charges as are applicable in the notified market area and maintain such registers and furnish such returns to the State Marketing Officer as he may direct.
