Section 2(d) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
(d)in respect of districts other than the City of [Chennai] [Substituted for 'Madras' by the Tamil Nadu Act 28 of 1996.], the Government Pleader of the district, Additional Government. Pleader, Government Pleader-cum-Public Prosecutor, Additional Government Pleader-cum-Additional Public Prosecutor, Pleader doing Government work, the Public Prosecutor, Additional Public Prosecutor and Assistant Public Prosecutor.
