Section 10 in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000
10. Payment of licence fee.
(1)A licensee shall pay at least thirty days before the date of expiry of the validity thereof to the village panchayat or the panchayat union council, as the case may be, the licence fees every year at such rate as may be fixed by the village panchayat or the panchayat union council, as the case may be, from time to time, which shall not less than fifteen per cent of the gross income of the licensee in the preceding year.(2)When a market is opened for the first time, the licence fees may be paid at a sum as the village panchayat or the panchayat union council, as the case may be, fix provisionally or at the rate fixed on the anticipated receipts as per the statement of the licensee subject to the conditions that any amount found surplus or deficit of the amount due, may be adjusted in the subsequent year or years towards the fee due for that year or any amount found short is collected in the next year along with the fees due for that year.(3)In the case of renewal of licence, the fee shall be paid in advance along with application for renewal at one hundred and twenty-five per cent of the previous year's licence fee paid subject to the adjustment of excess or deficit after finalising the gross income for the previous year.
