Section 32(4) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
(4)Every monthly return sent by a trader whose annual turnover is Rs. 25,00,000 (Rupees twenty-five lakhs only) and above shall be scrutinised by the Secretary concerned after the fee is determined and collected by the Head of market.The secretary shall also check and verify the returns with reference to the original documents kept by the trader at random. The Inspector of Licensed Premises shall scrutinise all the returns sent by every trader whose annual turnover is above Rs. 10,00,000 (Rupees ten lakhs only), but does not exceed Rs. 25,00,000 (Rupees twenty-five lakhs only). The Inspector of Licensed Premises shall also scrutinise and verify such returns with the original documents kept by the trader at random.
