Section 50 in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
50. Permission for transportation of agricultural produce.
(1)No agricultural produce shall be removed out of the market area or brought in the market area from outside the State of Goa or outside India except in the manner and in accordance with the permit issued in such form as may be specified by the Secretary of the Marketing Board:Provided that the bill issued by the seller shall be retained till the time of transportation of processed product of agricultural produce out of the market area:Provided further that the producer of agricultural produce himself may take the agricultural produce from one place to another without a permit.(2)Under commercial transactions, any agricultural produce may be transported in the market area in the manner as specified by the Secretary of the Marketing Board.
