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State of Tamilnadu - Section

Section 84 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

84. Payment by the market committee to the Board.

(1)Every market committee shall pay to the Board 15 per cent of its receipt derived from licence fee and the fee levied under sub-section (1) of section 24 in every quarter specified in column (1) of the Table below on or before the dates specified in column (2) thereof, along with a statement of the fee collected.
Quarter Date prior to which the amount, to be remitted
1stQuarter (April - June). By 31stAugust.
2ndQuarter (July - September). By 30thNovember.
3rdQuarter (October - December). By 28thFebruary.
4thQuarter (January - March). By 31stMay.
(2)Every market committee shall, in addition to the statement referred to in sub-rule (1), furnish to the Board, a monthly statement of the fee referred to therein before the 15th day of every succeeding month and the annual statement of such fee before the end of second month after the financial year to which they relate.
(3)The Board shall maintain in Form 56 a register showing the monthly statement of fee and a register of quarterly payment of contribution in Form 57.