Section 40 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
40. Storage after sales and charge therefor.
(1)Subject to the availability of accommodation, the market committee may permit a trader of the notified agricultural produce to store the notified agricultural produce bought free of cost at his risk and responsibility for a period not exceeding 24 hours:Provided that if the trader does not remove the agricultural produce so stored, the Head of market may permit the trader to continue the storage for a further period not exceeding 180 days on the payment of double the amount fixed under the proviso to sub-rule (3) of rule 39 in addition to the amount fixed under sub-rule (5) of that rule.(2)Notwithstanding anything contained in sub-rule (1), the 1 lead of market may, at any time, before the expiry of the period specified in sub-rule ask the trader to remove the agricultural produce stored by him within a time specified therein, if it is considered expedient to do so in the interest of the market committee.(3)If the trader fails to remove the agricultural produce bought and stored by him under the foregoing sub-rules, the Head of market shall sell such agricultural produce. The provision of sub-rule (4) of rule 39 shall mutatis mutandis apply to the removal and sale under this sub-rule.
