Section 24 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
24. Application for licence.
(1)Every application for grant or renewal or duplicate of a licence under section 8 of the Act shall be in Form 1 and to operate as a broker, weighman, measurer, trader and warehouseman in Form 2 and subject to the conditions specified therein.(2)The application for grant or renewal or duplicate of a licence under this rule shall be accompanied by a copy of receipt for payment of fee specified in rule 27 and sent to the market committee through the concerned Head of market.
