Section 71 in Tamil Nadu Co-operative Societies Rules, 1988
71. Purchase of products or commodities for sale.
(1)Every society shall purchase commodities intended for sale directly from a society producing such commodities and where no society produces such commodities, from a producer himself:Provided that where such commodities are not available for purchase from producers' societies or producers, such commodities may be purchased from open market subject to such conditions and restrictions as may be specified by the Registrar by general or special order.(2)Notwithstanding anything contained in sub-rule (1), every primary consumers' society shall purchase goods required by it from the co-operative whole-sale stores or regional distribution centre functioning in its area or consumers' co-operative federation in respect of goods available with such consumers' cooperative wholesale stores or regional distribution centre or consumers' co-operative federation for supply to such primaries:[Provided that in any district, where there is no co-operative wholesale stores or regional distribution centre or where the co-operative wholesale stores or the regional distribution centre or consumer's co-operative federation is not able to supply the commodities required by a primary consumer's society functioning in such district, the primary co-operative society may purchase such commodities from open market subject to such conditions and restrictions as may be specified by the Registrar by general or special order.] [Proviso was inserted by G.O. Ms. No. 246, Co-operation Food and Consumers Protection, dated the 4th June 2004.](3)The purchases by the co-operative wholesale stores or the consumers' cooperative federation shall be subject to the provisions of sub-rule (1):Provided that where the consumers' co-operative federation arranges for or makes available commodities or products, co-operative wholesale stores shall purchase such commodities or products from or through the consumers' cooperative federation.(4)Where in respect of any product, standardised products bearing the AGMARK or ISI mark are available, every society shall, for the purpose of sale also purchase such standardised products and in purchasing such standardised products, preference shall be given to such products of any producers' society.(5)Where the cost of standardised products bearing AGMARK or ISI mark of commodities available from or offered by producers' societies producers is comparatively higher than the market rate of similar products or commodities with reference to quality and terms of purchase, the Registrar may, by general or special order, permit the purchase of such other products or from such other sources subject to such conditions and restrictions as may be specified in this behalf.(6)Where popular branded goods, not bearing AGMARK or ISI mark, have captive market in a particular area or areas, the purchase of such commodities or products may be permitted by a general or special order by the Registrar.Explanation. - For the purpose of this rule,-(i)"Co-operative Wholesale Stores" shall include district co-operative supply and marketing societies;(ii)"Consumers' Co-operative Federation" shall mean the Tamil Nadu Consumers' Co-operative Federation;(iii)"Producers' Societies" shall mean producers' co-operative societies including agricultural producers' co-operative marketing societies arranging for or offering for sale of commodities produced by their members.
