Section 33 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
33. Levy of fee on notified agricultural produce.
(1)The fee on a notified agricultural produce leviable under sub-section (1) of section 24 of the Act shall be Re. 1 (Rupee one only) for every hundred rupees of the aggregate amount of the notified agricultural produce which is bought or sold in the notified market area.(2)The fee referred to in sub-rule (1) shall be payable only in respect of 1 first purchase or sale.(3)The quantum of fee leviable shall be arrived by the Head of market concerned based on the purchase or sale value of the notified agricultural produce and on the basis of the return or other documents submitted by the licensee or any other person to the Head of market. In arriving at the quantum of fee payable under this rule, Form 13 shall be duly filled in and a copy thereof sent to the Secretary.(4)The fee shall be paid by the trader immediately after the purchase in respect of purchases within the market and within a week in' respect of other first purchases or sales effected in any other place in the notified market area except the market aforesaid:Provided that the fee shall not be payable more than once on the same notified agricultural produce either in the same notified market area or in any other market area within the State of Tamil Nadu.(5)A permit in Form 15 shall be obtained on an application to the Head of market in Form 14 for taking the notified agricultural produce out of the notified market area. The Head of market shall send a duplicate copy of the permit to the Head of market in whose jurisdiction the said produce is taken in and triplicate copy to the Secretary concerned. An intimation slip shall 1 invariably, be sent to the Officer-in-charge of check-post, if the said produce is passing through the check-post. The Head of market shall maintain a register of permits issued in Form 16.
