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[Cites 0, Cited by 0] [Section 91(1)] [Section 91] [Entire Act]

State of Goa - Subsection

Section 91(1)(iii) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(iii)the project report of private yard shall contain details, such as, exact location and the extent of land in which the yard is proposed to be established, amount proposed to be spend for setting up facilities for purchase/sale and storage of notified agricultural produce including processing, grading, packing, storing and for sale/export of the agricultural produce by way of value addition and outlay earmarked for providing facilities, if any, like lodging, boarding to the growers who bring produce to the private yard; for establishing laboratory facilities to evaluate and determine the quality of the agricultural produce after processing to satisfy the sanitary and phytosanitary requirements of the consumers.