Section 109(17) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
(17)In the event of breach of the terms and conditions of this Agreement by either party, the aggrieved party may send a notice to the other party to rectify the breach. If breach is not rectified within a period of fifteen days from the date of receipt of notice, the aggrieved party may terminate this Agreement.
