Section 39(3) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
(3)While permitting such temporary storage, the Head of market shall give preference to the small farmers and marginal farmers. A godown register in Form 24 shall be maintained by every Head of market for this purpose:Provided that when such agricultural produce is not sold in the market and the producer wishes to keep the produce beyond the period specified in sub-rule (2), he shall pay to the market committee, such amount not less than 0.05 (paise five only), but not exceeding 0.25 paise (paise twenty-five only) per quintal per day towards storage charges as fixed by the market committee for each market, from time to time, considering the locality, market rent, etc.:Provided further that the total period of storage under sub-rule (2) shall not exceed a period of 180 days.
