Section 106 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
106. Handing over of the building, etc. by the Board.
- Immediately after completion of work entrusted, the Board shall handover the building or other work executed, to the market committee concerned. The market committee shall, after due verification of the buildings, or other work executed by the Board or other authority or agency and after consultation with such authorities as it may decide, satisfy itself that the work has been executed as per the approved plan and estimates or specifications. Any deviations from the plan and estimate shall, forthwith, be brought to the notice of the Board or authority or agency by the market committee. The Board, authority or agency shall rectify the defects immediately. Additional expenditure or loss incurred, if any, by the Board or authority or agency for rectifying such defects is not payable by the market committee. The Board or authority or agency, as the case may be, shall make good the loss, if any.
