Section 9(4) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Act, 2006
(4)The contribution towards the Fund shall be,-(i)one rupee per quintal from the paddy procured from the agriculturists by the Tamil Nadu Civil Supplies Corporation;(ii)one rupee per tonne of the sugar-cane brought by the agriculturists and procured by every sugar mill (both private and public sector) and one rupee per quintal of the sugar produced by the sugar mills;(iii)one per cent of the total fee collected from the traders by the Marketing Committee established under sub-section (1) of section 5 of the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987 (Tamil Nadu Act 27 of 1989).
