Section 89(2) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
(2)Sanction of Director shall be obtained in cases where the monthly rent exceeds Rs. [4,000] [Substituted for '2000' by GO. Ms. No. 523, Agriculture (AMI), dated the 9th November 1991.] (Rupees four thousand only), but not exceeding Rs. [26,000] [Substituted for '4000' by GO. Ms. No. 523, Agriculture (AMI), dated the 9th November 1991.] (Rupees six thousand only) and sanction of the Government shall be obtained in cases where the monthly rent exceeds Rs. [6,000 (Rupees six thousand only)] [Substituted for '4000' by GO. Ms. No. 523, Agriculture, dated the 9th November 1991.]:Provided that the above provision shall not be applicable to the premises already in occupation of a market committee or Board, as the case may be, if the rent will not be enhanced at the time of renewal of agreement.
