Section 105 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
105. Entrustment of work.
(1)Every market committee shall entrust to the Board all the civil work including electrical work other than original work, the cost of which does not exceed Rs. 3,000 (Rupees three thousand only) and the maintenance and repair work the cost of which does not exceed Rs. 50,000 (Rupees fifty thousand only).(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.(3)The Board shall commence the work immediately on receipt of amount of first installment.
