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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Goa - Subsection

Section 109(8) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(8)It is expressly agreed by and between the parties hereto that buying will be as per the following terms and buying slips will be issued immediately after the purchase.
Date Delivery Point Cost of Delivery
     
It is further agreed that it will be the responsibility of the Party of the Second Part to take into possession agricultural produce at the delivery point agreed hereinafter it is offered for delivery and if he fails to take delivery within ............................ time/period then the Party of the First Part shall be free to sell the agricultural produce,-
(a)in the open market (bulk buyer viz. exporter/processor/manufacturer/etc.), and if he gets a price less than the price contracted, he will pay to the Party of the Second Part for his investment proportionately less.
(b)in the market yard and if the price obtain is less than the contracted price then he will return proportionately less to the party of the Second part for his investment. It is further agreed that the quality maintenance in transit will be the responsibility of the Party of the Second Part and the Party of the First Part shall not be responsible or liable for the same.