Section 118 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
118. Recovery.
- Every sum certified to be due from any person by the authority under these rules, shall be paid by such person within fourteen days from the date of service of communication under rule 116 into the treasury or the bank in which the accounts of the market committee or Board, as the case may be, are maintained. Such sum, if not paid, shall be recoverable as arrears of land revenue.
