Section 91(5) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
(5)On receipt of the report of implementation of the project, the State Marketing Officer may grant licence in Form 'S' appended hereto with such conditions as specified thereto for a period not exceeding ten years, renewable for a period of ten years every time on an application and on payment of fee as applicable for grant of licence.
