Section 8(7) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987
(7)A licence granted under sub-section (1) shall be valid for a period of-(a)three years in respect of a person who carries on the I msiness, by wholesale, of purchasing or selling any notified agricultural produce;(b)one year in respect of others, and may be renewed, from time to time, and the provisions of this Act shall, so far as may be, apply in relation to the renewal of a licence as they apply in relation to the grant of a licence,
