Section 53 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
53. Payment to be made by cheque.
(1)All payments, except from the permanent advance, shall be made byway of a cheque on behalf of the Board or market committee, as the case may be. A register of cheques issued in Form 37 shall be maintained:Provided that wherever it is considered absolutely necessary, payment may be made by cash in the case of bills whose value do not exceed Rs. 100 (Rupees one hundred only).(2)A register of cheques/ money orders received in Form 38 shall be maintained by the Board and every market committee/ Head of market.
