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State of Tamilnadu - Section

Section 119 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

119. Returns.

(1)The market committee or Board, as the case may be, shall send a half-yearly return to the authority in Form 64 for watching the timely recovery of the amount due.
(2)The return for each half-year shall include all surcharges outstanding at the end of the half-year and shall be sent to the authority by the tenth day of the month succeeding the half-year to which the return relates. Where no amount is pending recovery, a 'NIL' return shall be sent. As soon as an amount is completely recovered, the market committee or Board, as the case may be, shall report the fact to the authority.Form 1(Vide Rules 24 and 29)Application for Licence
From Court-fee Stamp
(Name and address of the applicant)ToThe Secretary,.............. Market Committee.Sir,I/ We the undersigned hereby apply for the grant/ renewal/ duplicate of licence under section 8 of the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987 (Tamil Nadu Act 27 of 1989) to set up, establish or use, continue or allow to be continued the places more-fully described in the Schedule below situated in an area notified under section 4 (1) of the said Act, as a place for the purchase or sale, storage, weighment, measurement or processing of agricultural produces, namely .for the period commencing on the................and ending on the.......I/ We abide by all the provisions of the said Act and Rules and by-laws made thereunder in force, from time to time.I/ We assure that we will keep and maintain true account and such other records as specified, from time to time, by the market committee and produce the same to the head of marker or other such authorised officer once in six months.I/ We assure that I/ We will submit the periodical returns relating to business transactions including processing to the head of market once in a month with the fee or other amount due on the basis of returns in the manner prescribed.I/ We have remitted a fee of Rs............................ for the grant/ renewal/ duplicate of licence and the copy of receipt/ Demand Draft drawn in your favour is enclosed.I/ We request that the licence may be granted/ renewed/ issued a duplicate of licence under section 8 of the said Act.Date :Place :.......Signature of applicant.