Section 65 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
65. Other duties of the Marketing Board.
- The Marketing Board shall,-(i)implement the provisions of the Act and of the Rules and Bye-laws made thereunder in the market area;(ii)implement the directions given by the Government/State Marketing Officer from time to time, in the establishment and development of market;(iii)maintain and manage the market yards;(iv)provide necessary facilities for the marketing of notified agricultural produce in the market area;(v)supervise the conduct of the market functionaries;(vi)regulate the opening, closing and suspending of transactions in market yards;(vii)enforce the conditions of a licence/registration;(viii)regulate the preparation, execution, enforcement or cancellation of agreements of sales, weighment, delivery, payment and other matters relating to the marketing of notified agricultural produce;(ix)provide for the settlements of all disputes between the seller and buyer and others, arising out of any kind of transaction connected with the marketing of a notified agricultural produce and all matters ancillary thereto;(x)collect, maintain and disseminate information in respect of,-(a)sale prices and movement of notified agricultural produce;(b)production, processing and storage of notified agricultural produce; and(c)any other relevant information;(xi)take all possible steps to prevent adulteration and to promote grading and standardization of notified agricultural produce;(xii)levy, recover and receive fees, subscriptions and other sums of money to which the Marketing Board is entitled;(xiii)employ necessary number of officers and servants for the efficient implementation of the provisions of the Act and of the Rules or Bye-laws;(xiv)conduct the auction of notified agricultural produce strictly in accordance with the procedure laid down under the Rules or the Bye-laws of the Marketing Board;(xv)ensure correct weighment of notified agricultural produce;(xvi)regulate the entry of persons and the vehicular traffic into the market;(xvii)prosecute persons for violating the provisions of the Act or of the Rules or the Bye-laws;(xviii)provide facilities, such as, provision of adequate space for direct sales by a producer and assist a producer by preparing invoices and bills on his behalf when he sells his produce to a trader without employing a commission agent;(xix)direct purchase of notified agricultural produce in the event of drastic fall in prices so as to avoid distress sale by producers;(xx)promote public private partnership for carrying out market-led extension activities and services in it's area, viz., collection, maintenance and dissemination of information in respect of production, sales, storage, processing, prices, arrivals and movement of notified agricultural produce;(xxi)set up and promote public private partnership in management of the agricultural markets;(xxii)take measures for prevention of purchases and sales below the minimum support prices fixed by the Government from time to time;(xxiii)promote and encourage e-trading, and may establish a regulatory system, create infrastructure and undertake activities and steps needed thereto; and(xxiv)any other activities other than the above as stipulated under section 32 of the Act.
