Section 73 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
73. Refund of revenue.
(1)In cases where any amount has to be refunded, sanction of the Board or market committee, as the case may be, shall be obtained. The procedure prescribed under the Tamil Nadu Financial Code shall, mutatis mutandis, be followed.(2)A register of write off and remission in Form 46 shall be maintained by the Board and every market committee.
