Section 64 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
64. Sanction of expenditure.
(1)Every expenditure other than that incurred from the permanent advance shall be sanctioned by the competent authority by proceedings and particulars relating thereto shall be quoted on the bill.(2)A copy of every proceedings relating to an amount of expenditure exceeding Rs. 25,000 (Rupees twenty-five thousand only) shall be sent to the Auditor and each proceeding in respect of an amount exceeding expenditure of Rs. 1,00,000 (Rupees one lakh only) shall also be sent to the Director.
