Section 44(2) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
(2)It shall be the duty of the Head of market to take all possible steps to prevent adulteration of agricultural produce in the notified area and no person doing business in the notified area shall cause adulteration of agricultural produce in such area.For the purpose of this rule, "adulteration of agricultural produce" shall include the mixing of last pickings of cotton, inferior variety of cotton with superior variety of cotton or mixing earth, dirt and stems or other extraneous matter with any agricultural produce.
