Section 71 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
71. Writing of cheque.
(1)Every cheque shall be written by the Accountant and signed by the executive authority of the market committee or Board, as the case may be.(2)The person who writes cheques and signs it shall equally be liable for making good any loss caused due to any lapse in issue of cheques in addition to liability for disciplinary action and also liability under criminal law.
