Section 32 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
32. Submission of periodical return.
(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.(2)Every licensee under sub-section (1) of section 8 of the Act shall produce the accounts to the market committee for verification once in six months.(3)Every Head of market snail maintain a register in Form 10 on demand and collection of fee as per trader accounts and send a monthly statement of applications for licences and accounts of traders in Form 11 to the Secretary. He should also maintain a register on traders accounts in Form 12.(4)Every monthly return sent by a trader whose annual turnover is Rs. 25,00,000 (Rupees twenty-five lakhs only) and above shall be scrutinised by the Secretary concerned after the fee is determined and collected by the Head of market.The secretary shall also check and verify the returns with reference to the original documents kept by the trader at random. The Inspector of Licensed Premises shall scrutinise all the returns sent by every trader whose annual turnover is above Rs. 10,00,000 (Rupees ten lakhs only), but does not exceed Rs. 25,00,000 (Rupees twenty-five lakhs only). The Inspector of Licensed Premises shall also scrutinise and verify such returns with the original documents kept by the trader at random.
