Section 49(4) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
(4)The Government may, by order, in writing to direct the Board or market committee to take such action as may be specified in the order to remedy, within such time as may be specified therein, defects, if any, disclosed as a result of audit and the Board or the market committee, as the case may be, shall comply with such direction.
