Section 33(3) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
(3)The quantum of fee leviable shall be arrived by the Head of market concerned based on the purchase or sale value of the notified agricultural produce and on the basis of the return or other documents submitted by the licensee or any other person to the Head of market. In arriving at the quantum of fee payable under this rule, Form 13 shall be duly filled in and a copy thereof sent to the Secretary.
