Section 45 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
45. Regulation of purchase and sale in the market.
(1)Every transaction of selling and buying of agricultural produce in the market shall be done without the intervention of any of staff of market committee. The Head of market shall, however, arrange for sale of agricultural produce through secret tender or through auction. The method of such sale shall be determined by the market committee Cither generally for all of its markets and in respect of all agricultural produces or separately for each type of agricultural produce for each market.(2)The Head of market may also arrange direct negotiation between the producer and trader, if so requested for by the former.(3)The Head of market shall see that prompt payment is made by trader after the sale is concluded:Provided that he or any of his subordinates shall not be party for effecting disbursement of any amount to the producer.(4)Every Head of market shall maintain a register of daily purchases by the trader in Form 26 and the collection of fee thereon in Form 27.
