Section 91(6) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
(6)The licensee may start trading or making purchases, as the case may be, from 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.
