Section 69 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
69. Disputes Settlement Authority for disputes pertaining to Contract Farming.
- Any dispute arising out of contract farming or Contract Farming Agreement shall be referred to the State Marketing Officer (hereinafter referred to: The Dispute Settlement Authority). The aggrieved person shall make an application in writing accompanied by Court Fee stamp of rupees twenty to the State Marketing Officer. The State Marketing Officer shall, after verification of the documents and after giving a reasonable opportunity of being heard to the concerned parties, give his decision thereon within a period of thirty days from the date of receipt of the application.
