Section 40(1) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
(1)Subject to the availability of accommodation, the market committee may permit a trader of the notified agricultural produce to store the notified agricultural produce bought free of cost at his risk and responsibility for a period not exceeding 24 hours:Provided that if the trader does not remove the agricultural produce so stored, the Head of market may permit the trader to continue the storage for a further period not exceeding 180 days on the payment of double the amount fixed under the proviso to sub-rule (3) of rule 39 in addition to the amount fixed under sub-rule (5) of that rule.
