Section 53(1) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
(1)All payments, except from the permanent advance, shall be made byway of a cheque on behalf of the Board or market committee, as the case may be. A register of cheques issued in Form 37 shall be maintained:Provided that wherever it is considered absolutely necessary, payment may be made by cash in the case of bills whose value do not exceed Rs. 100 (Rupees one hundred only).
