Section 34 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
34. Person authorised to collect fee and charges.
(1)Any fee or charges to be collected in Lite name of the market committee shall be collected only by the Head of market.(2)Every receipt of fee or charges to the market committee shall be acknowledged in the receipt in Form 17.(3)The Head of market shall maintain a register of daily receipts in market in Form 18 and send to the Secretary, the daily remittance of amount received in Form 19.
