Section 39(4) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
(4)On completion of the said period of 180 days, the Head of market shall give notice to the producer to the effect that the agricultural produce stored shall be sold in the same manner as other agricultural produce, if the same is not removed or sold by the producer within a week from the date of receipt of such notice. If the producer fails to remove or sell the agricultural produce stored, within the time limit, the Head of market shall sell the same in the same manner as other agricultural produce.
