Section 27(3) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
(3)A licence fee of Rs. 25 (Rupees twenty-five only) shall be payable in respect of a licence for one year for broker, trader, weighmen, measurer and warehouseman.Explanation. - For the purpose of this rule, the expression "wholesaler" means a person, whose annual transaction of agricultural produce is Rs. 5,00,000 (Rupees five lakhs) and above; the expression "other trader" means a person whose annual transaction of agricultural produce is Rs. 2,00,000 (Rupees two lakhs) and above, but does not exceed Rs. 5,00,000 (Rupees five lakhs); and the expression "small and petty trader" means a person whose annual transaction of agricultural produce is below Rs. 2,00,000 (Rupees two lakhs).
