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State of Tamilnadu - Section

Section 36 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

36. Exemption.

(1)The agricultural produce and the quantity thereof in respect of which exemption may be granted under the proviso to sub-section (1) of section 8 of the Act shall be as follows:-
(1) Notified cereals ---  
(i) Paddy. 60 kgs; perday.
(ii) Rice. 50 kgs; perday.
(iii) Otherthan paddy and rice. Each 50 kgs;per day.
(2) Notified pulses. Each 40 kgs; (in all forms) per day.
(3) Notified oil seeds other than coconut. Each 10 kgs; per day.
(i) Coconut. 300 nuts perday.
(ii) Coconutcoir. 50 kgs. perday.
(4) (i) Cotton. 50 kgs. per day.
(ii) CottonWaste. 100 kgs. perday.
(iii) Kapas. 150 kgs. perday.
(5) Notified vegetables. 50 kgs. all kinds put together per day.
(6) Notified fruits. 50 kgs. all kinds put together per day.
(7) Notified drugs and narcotics. 10 kgs. per day.
(8) Notified condiments and spices. 10 kgs. in each kind per day.
(i) Arecanut. 1,000 rawnuts or 5 kgs. per day which ever is less.
(ii) Tamarindin all forms. 10 kgs. perday.
(iii)Coriander seeds in all forms. 50 kgs. perday.
(iv)Cashewnut. 5 kgs.kernels, 20kgs. unshelled nuts per day.
(9) Sugarcane jaggery, palmgur jaggery. 20 kgs. per day.
(10) (i) Tapioca tubers. 100 kgs. per day.
(ii) Tapiocachips, tapioca flour, tapioca starch. 50 kgs. perday.
(11) Gallnut. 50 kgs. per day.
(12) [ Raw rubber in all forms. [This item was inserted by G.O. Ms. No. 441, Agricultural (AMI), dt 14.10.1997.] 60kgs. per day]
(2)The quantity up to which the notified agricultural produce which can be purchased by a person for his own domestic consumption under clause (a) of sub-section (2) of section 8 of the Act shall be as follows:-
1. Notified cereals. 200 kgs.
2. Notified pulses. 50 kgs.
3. Notified oilseeds. 25 kgs.
4. Tamarind. 10 kgs.
5. Chillies. 10 kgs.
(3)The quantity up to which the notified agricultural produce which can be purchased by a person for his own seed purposes under clause (b) of sub-section (2) of section 8 of the Act shall be the quantity of seed required to sow two hectares of land.
(4)The Government may withdraw the exemption granted under the proviso to sub-section (1) of section 8 of the Act for a period not exceeding five years.