Section 27 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
27. Licence fee.
(1)A licence fee of Rs. 300 (Rupees three hundred only) shall be payable in respect of a licence for three years for wholesalers specified in clause (a) of sub-section (7) of section 8 of the Act.(2)A licence fee of Rs. 75 (Rupees seventy-five only) shall be payable in respect of a licence for one year for other traders specified in clause (b) of i subsection (7) of section 8 of the Act:Provided that the licence fee payable by small and petty traders shall be Rs. 25 (Rupees twenty-five only) in cases where licence is granted under clause (b) of sub-section (7) of section 8 of the Act:Provided further that no fee shall be payable by country chekku owners.(3)A licence fee of Rs. 25 (Rupees twenty-five only) shall be payable in respect of a licence for one year for broker, trader, weighmen, measurer and warehouseman.Explanation. - For the purpose of this rule, the expression "wholesaler" means a person, whose annual transaction of agricultural produce is Rs. 5,00,000 (Rupees five lakhs) and above; the expression "other trader" means a person whose annual transaction of agricultural produce is Rs. 2,00,000 (Rupees two lakhs) and above, but does not exceed Rs. 5,00,000 (Rupees five lakhs); and the expression "small and petty trader" means a person whose annual transaction of agricultural produce is below Rs. 2,00,000 (Rupees two lakhs).(4)A fee of Rs. 10 (Rupees ten only) shall be payable for every amendment to a licence and a certified copy of it.(5)Separate licence shall be obtained in respect of each person though the same place is used by more than one person.(6)It shall not necessary to obtain a licence when there is more than one place of business in the same notified area for the same agricultural produce.
