Section 14 in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000
14. Tickets and receipt books.
- As and when the ticket and receipt books are produced by the licensee, the executive authority or the commissioner, as the case may be, shall affix rubber stamps showing office seal with date of the village panchayat or the panchayat union council, as the case may be, and the facsimile of his full signature on the front side of the leaves of the books and also note the date of affixure of office seal and facsimiles. Licensee shall not use any tickets and receipt books which are not authenticated by the executive authority or the commissioner, as the case may be.
