Section 59(1) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
(1)The Board or market committee, as the case may be, shall invest not less than 50 per cent, of surplus amount referred to in sub-section (1) of section 29, sub-section (1) of section 44 and sub-section (5) of section 45 of the Act in the Public Deposit Account of Government and the balance of the surplus amount in any Co-operative Bank.
