Section 91(8) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
(8)The licensee shall submit areawise monthly returns of purchases made from the agriculturist growers to the respective Marketing Board and also submit consolidated returns to the State Marketing Officer and pay the Market Fee to the Marketing Board as laid down in the Bye-laws, by the 25th day of the succeeding month. He shall also furnish the sale returns pertaining to processed goods as applicable:Provided that no market fee shall be levied for the second time in any market area of the State on agricultural produce on which market fee has been levied and collected at the specified rate in a Private Yard:Provided further that the licensee private yard, shall retain 20% of the market fee so collected for the purpose of developing and maintaining its activities, to conduct and regulate trading of agricultural produce by the agriculturists:Provided also that no market fee shall be leviable on sale and purchase made in consumer/farmer market.
