Section 32(1) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
(1)Every licensee shall send a monthly return under sub-section (9) of section 8 of the Act relating to the purchase or sale of every notified agricultural produce so as to reach the Head of market on or before the 10th day of the succeeding month in Form 9. All particulars required to be furnished in that Form shall be duly furnished therein. The period ica 1 return shall be handed over to the head of market concerned and acknowledgment therefor obtained or the same shall be sent by registered post with acknowledgment due. In respect of every transaction referred to in the return, proper documentary evidence therefor shall be produced.
