Section 77 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
77. Deposits.
(1)Any amount deposited by any contractor or any other person to the Board or market committee, as the case may be, by way of security or otherwise which cannot be brought under the revenue head shall be credited in the deposit account.(2)An amount in respect of which no claim has been made for a period of one year in case of an amount less than Re. 1 and three years in case of an amount more than Re. 1 from the date on which it becomes due and payable shall lapse and be credited to the revenue head of account. A register of lapsed deposits in Form 51 shall be maintained by the Board and every market committee.(3)Any amount which can be brought under the revenue head of account shall be credited only under the revenue head of account.(4)In the case of refund of lapsed deposit amount, the procedure laid down in rule 73 shall be followed.
