Section 81 in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
81. Power to make rules.
(1)The Government may, by notification in the Official Gazette and after previous publication, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing provision, such rules may provide for all or any of the following matters:-(i)other manner of publication of. notification as provided in sub-section (1) of section 3;(ii)the manner of election of female agriculturists as members on the Marketing Board, as provided in clause (b) of sub-section (1) of section 12;(iii). the manner of election of members as provided in sub-section (1) of section 13;(iv)the period during which a Chairman or a Vice-Chairman shall hold office as provided in section 21;(v)the limit of the total amount of honorarium to be paid to the Chairman and the Vice-Chairman of the Marketing Board as provided in section 23;(vi)the manner of periodical inspection of all weights and measures and weighing and measuring instruments in use in a market area, as provided in section 32 (2) (u) and(vii)the matters subject to which the powers conferred on the Secretary of the Marketing Board under section 42 shall be exercised as provided in sub-section (3) of section 42;(viii)form of budget of the Marketing Board and the date for submitting the same to the State Marketing Officer as provided in sub-section (1) of section 43;(ix)the manner in which the amount to the credit of the Marketing Board Fund shall be invested as provided in sub-section (1) of section 44 and the manner in which the money received by the Marketing Board as stated in sub-section (2) of section 44 shall be kept as provided in that sub-section;(x)the use of the Marketing Board Fund for making contribution to the National Council of State Agricultural Marketing Board, as provided in item (xi) of sub-section (1) of section 45;(xi)the manner of settling price of notified agricultural produce in the private yard, as provided in sub-section (3) of section 48;(xii)all matters as stated in sections 51, 53 and 54;(xiii)the manner of filing appeal as provided in section 56;(xiv)the manner of resolving dispute as provided in section 57;(xv)any other matter which has to be, or may be, prescribed.In making any rule, the Government may direct that breach thereof shall be punishable with fine which may extend to two hundred rupees.(3)Every rule made under this Act shall be laid, as soon as may be after it is made, before the Legislative Assembly of Goa.
