Section 38 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
38. Receipt of deposit of agricultural produce.
(1)Every application for deposit of agricultural produce in the market shall be in Form 21.(2)The receipt of deposit of notified agricultural produce under section 26 of the Act shall be in Form 22 and subject to the conditions specified therein.(3)Every Head of market shall maintain a register of deposit of agricultural produce in Form 23.
