Section 33(5) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
(5)A permit in Form 15 shall be obtained on an application to the Head of market in Form 14 for taking the notified agricultural produce out of the notified market area. The Head of market shall send a duplicate copy of the permit to the Head of market in whose jurisdiction the said produce is taken in and triplicate copy to the Secretary concerned. An intimation slip shall 1 invariably, be sent to the Officer-in-charge of check-post, if the said produce is passing through the check-post. The Head of market shall maintain a register of permits issued in Form 16.
