Section 79 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
79. Diversion of loan amount, etc.
- No amount of loan borrowed or any grant or subvention received by the Board or market committee, as the case may be, from the Government or any other person or authority or any amount earmarked for any specific purpose shall be utilised for the purpose other than that for which the amount has been borrowed or received or earmarked without the prior sanction of the Government. A register of loan in Form 52 and a register of Sinking Fund in Form 53 shall be maintained by the Board and every market committee.
