Section 105(2) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
(2)Where the market committee entrusts any work to Board under sub-rule (1), the market committee shall pay to the Board 50 per cent of the estimated cost of work as soon as the contract is settled as first installment. On receipt of certificate of utilization of the amount of the first installment, 25 per cent of the total estimated cost shall be paid as second installment and the balance amount shall be paid on receipt of certificate of utilisation of the amount of second installment.
