Section 64 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
64. Control of Marketing Board.
(1)(i)Marketing Board shall have absolute control over the principal market and sub-yards established under the Act. The Marketing Board, subject to these rules and to the orders issued by concerned authorities from time to time in this behalf, shall manage it's affairs having due regard always to the best interests of the agriculturists and the trader in the notified agricultural produce.(ii)For exercising the above control effectively, the Marketing Board shall entrust the management of each market to the Deputy Secretary or Assistant Secretary, if appointed, or a Supervisor, if no such Deputy Secretary/Assistant Secretary is appointed. The Deputy Secretary or Assistant Secretary or Supervisor, as the case may be, shall manage the market under the direct supervision of the Secretary.(2)The market shall be open for trading at such hours as the Marketing Board may fix, from time to time.(3)Carts, vehicles and animals intended to transport notified agricultural produce shall be kept or allowed to remain at such stands or places and for such time, as may be specified by the Marketing Board.(4)The notified agricultural produce intended for sale shall be exhibited at such places and in such manner and at such times as may be specified by the Marketing Board.(5)The ingress and egress in the market shall be permitted to such persons and at such time as may be specified by the Marketing Board:Provided that no person licensed or registered under the Act shall be prevented from entering the market during any time, when it is open to public.
