Section 44 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
44. Exposure of agricultural produce for sale.
(1)Every producer shall be bound to expose for sale separately the different kinds of agricultural produce.(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.(3)The market committee shall maintain for use of producer and trader a set of samples of standard grades of agricultural produce sold at the market and shall take fresh samples as may be necessary, from time to time. The market committee shall also arrange to keep and exhibit samples of different grades of agricultural produce, with indication of parity of prices based on rates ruling in terminal and other markets for information of producer and trader.
