Section 25 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
25. Grant of licence.
(1)The market committee may grant or renew a licence under section 8 of the Act in the Forms 3 and 4 to a place and to a broker, weigh-man, measurer, trader and warehouseman, respectively, and subject to the conditions specified therein.(2)Every market committee shall maintain separate permanent register of licences in Form 5 and a register of individual licence holders in Form 6.(3)Every Head of market shall maintain separate permanent registers for different licences under the Act, pertaining to the area of jurisdiction of the market in Form 7 and a Register of demand and collection of licence fee in Form 8.
