Section 106 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
106. Payment to be credited to Treasury.
- Every sum certified to be due from any person by the Auditor under these Rules, shall be paid by such person into the Marketing Board Fund, within a period of fourteen days after the intimation to him of the decision of the Auditor, unless such person has appealed to the State Marketing Officer against such decision, and such sum, if not paid, or such sum as the State Marketing Officer shall declare to be due, shall be recoverable on an application made by the State Marketing Officer to the Court in the same way as an amount decreed by the said Court.
