Section 7(2) in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000
(2)A person or a firm or a co-operative society or the panchayat union council, as the case may be, intending to open a private market, shall apply to the executive authority of the village panchayat or the Commissioner of the panchayat union council, as the case may be, seeking its licence, duly furnishing the details and information specified below: -(a)records showing the title of the applicant to the proposed site or land or a lease deed for renting a site with a sketch;(b)provisions made or to be made for the drainage or storm water disposal system;(c)provisions made or to be made for sanitary facilities for the use of the visiting public;(d)provisions made or to be made for proper and adequate access to the proposed market site from a public road or street;(e)the rates of fees or rents proposed to be charged for keeping articles or goods for sale to the public;(f)details as to whether it is a weekly market or a daily market and the day or days of assembly in a week;(g)arrangements made or to be made for the disposal of sweepings, garbage, cattle dung or market waste;(h)arrangements made or to be made for providing adequate water including drinking water to the visiting public and toilet facilities; and(i)such other details or informations, as may be found necessary, and required by the executive authority or the Commissioner, as the case may be, in respect of a particular site or application.
