Section 26 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
26. Renewal of licence.
(1)Every application for renewal shall be made not less than one month before the date of expiry:Provided that for good and sufficient reasons to be recorded in writing, the market committee may condone the delay in submitting the application for renewal for a period not exceeding one month from the date of expiry of the licence on payment of Rs. 10 (Rupees ten only).(2)Where an application is made under rule 24, the licence or renewal shall be deemed to have been granted until specific orders granting or renewing the licence are passed by the market committee on the application made.
