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State of Goa - Section

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

71. Application for registration or renewal of registration under sub-section (1) of section 51 of the Act and fees chargeable therefor.

(1)Any person desiring to register or renew a registration under sub-section (1) of section 51 of the Act shall make an application in Form 'M' appended hereto.
(2)Every such application shall be accompanied by such fee, which shall not exceed Rs. 525/- (Rupees five hundred and twenty five only), as may be provided in the Bye-laws of the Marketing Board.
(3)A person residing outside the notified market area and desiring to operate in a notified market area of the Marketing Board for specific transaction, which shall be less than 10 in numbers in a year, may be granted a special registration on payment of such fee which shall not exceed Rs. 20/- (Rupees twenty only) as may be provided in the Bye-laws of the Marketing Board.
(4)The Registration or Renewal Certificate granted shall be for a period of one year. Before expiry of the period specified in such certificate, it shall be get renewed. Every application for renewal of registration shall be accompanied by fee which shall be half of the fee fixed for registration.
(5)Any person desiring to carry on trade or transact in any notified agricultural produce in more than one market area, shall apply to the Marketing Board for registration in Form 'N' appended hereto alongwith fee of Rs. 50/- (Rupees fifty only) per market area. The Secretary of the Marketing Board, on receipt of such application and fees, may grant registration to the applicant for carrying out trade in more than one market area in Form 'O' appended hereto. The concerned registration holder shall be required to submit returns of purchases of agricultural produce made by him every month to the Marketing Board and shall have to pay the market fee on the purchase of the agricultural produce made in the market area, to the Marketing Board, every month.
(6)No person shall operate within a notified market area as commission agent, trader, warehouseman, weighman, surveyor, hamal or such other market functionaries except in accordance with the conditions under which he is registered with the Marketing Board:Provided that no person who is in the service of any other person, or who does any other business, excluding the market functionaries of a Private Market or Consumer/Farmer Market or direct marketing licensees or the members or functionaries of Commodity Exchanges, shall be eligible for registration as a commission agent, trader, warehouseman, weighman, surveyor or such other market functionaries:Provided that no registration with the Marketing Board shall be needed for the market functionaries for operating in a Private Market or Consumer/Farmer Market or for direct marketing.
(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.
(1)The Marketing Board shall, within a period of thirty days from the date of the receipt of the application for grant or renewal of registration under rule 70 shall either grant a certificate of registration or renew a Certificate of Registration, as the case may be, or reject the application by giving reasons for such rejection.
(2)An application for the renewal of registration shall be made at least 30 days before the last date on which the registration is due to expire:Provided that where any such application is not made as aforesaid, but is made after the date of expiry of the registration, the Marketing Board shall, on payment of late fee at the rate equivalent to 10 percent of the fee specified for registration for the delay of first fifteen days and 25 percent thereafter for the delay of 30 days, may grant or renew the registration.Note 1: While calculating the late fee, a fraction of a rupee which is less than half shall be omitted and a half or more shall be rounded off to the next highest figure.Note 2: The Marketing Board may waive the late fee for reasons to be recorded in writing.
(3)Every renewal of registration granted under this rule shall take effect from the date following the date on which the registration expired.
(4)Every registration made or renewed under this rule shall expire on the last day of the financial year, for which it was issued. Full fees shall be payable even for part of the year.