Section 27(2) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
(2)A licence fee of Rs. 75 (Rupees seventy-five only) shall be payable in respect of a licence for one year for other traders specified in clause (b) of i subsection (7) of section 8 of the Act:Provided that the licence fee payable by small and petty traders shall be Rs. 25 (Rupees twenty-five only) in cases where licence is granted under clause (b) of sub-section (7) of section 8 of the Act:Provided further that no fee shall be payable by country chekku owners.
