Section 82(3) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
(3)(i)The market fees collected by the licensed/registered commission agents or traders on the notified agricultural produce shall be paid to the Marketing Board not later than the 25th day of the succeeding month.(ii)Any contravention of this sub-rule shall be punishable with fine which may extend to five times of the market fee payable thereof.
