Section 87 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
87. Use of motor vehicle.
(1)No motor vehicle shall be purchased or condemned or disposed off by the Board or market committee, as the case may be, without the prior approval of the Government therefor.(2)The orders issued by the Government, from time to time, regarding the maintenance of vehicle, use of petrol and log book thereof shall be followed in respect of each of the vehicles of the Board and the market committee.
