Section 90(iii) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
(iii)establish consumer/farmer market in any market area, shall make an application in Form 'Q' appended hereto, in duplicate alongwith documents as specified in the said form, for private yard/or consumer/farmer market, and in Form 'M' appended hereto for Direct Purchase of agricultural produce, to the State Marketing Officer, enclosing therewith, the copy of treasury challan in support of having paid the licence fee of the requisite amount in accordance to the Table below:
