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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Goa - Subsection

Section 71(7) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(7)Any person who desires to obtain registration or renew his registration under sub-rule (1) shall make an application in Form 'M' together with such fees not exceeding the maximum fee as specified below or as may be provided in the Bye-laws of the Marketing Board.
Serial No. Registration for Fee per annum for obtaining registration orrenewing registration
(1) Commission Agent/Trader   Rs. 500/-
  (i) "A" class trader   Rs. 500/-
  (ii) "B" class trader   Rs. 300/-
  (iii) "C" class trader   Rs. 200/-
(2) Warehouseman   Rs. 150/-
(3) Weighman or surveyor   Rs. 100/-
(4) Hamal   Rs. 5/-:
Provided that the Marketing Board may, in the case of hamal, decide not to collect any registration fee. Further, classification of the traders shall be as per the turnover limit as follows:-"A" class trader:- Operating in all notified agricultural produce anywhere in the market area and having turnover of more than Rupees 5,00,000/- annually."B" class trader:- Operating in all notified agricultural produce anywhere in the market area and having turnover of more than Rupees 3,00,000/- annually."C" class trader:- Operating in all notified agricultural produce anywhere in the market area and having turnover of more than Rupees 1,00,000/- annually.