Section 73 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
73. Control over weighment, measurement or counting of notified agricultural produce.
(1)All the weighments, measurement or counting, as the case may be, of agricultural produce, livestock or products of livestock purchased or sold in the market and those under storage, processing or export in the notified market area shall be conducted under the control of the Marketing Board through licensed/registered weighment who shall render the accounts of the same to the Marketing Board, as may be specified.(2)Any person contravening the provisions of this rule shall be punishable with simple imprisonment which may extend to six months or with fine or with both as per section 61 of the Act.
