Section 91(9) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
(9)The licensee shall ensure the payment of sale proceeds to the agriculturists by issuing a sale slip on the day of sale and allow only such allowances and deductions, as are permitted under the rules, collect market charges as are applicable in the notified market area and maintain such register and furnish such returns to the State Marketing Officer as he may direct.
