Section 5(2) in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000
(2)Notwithstanding anything contained in these rules, all the existing public markets opened and maintained by the panchayat union councils or the village panchayat before the commencement of these rules shall continue as such. A list of such markets shall be compiled by each village panchayat and panchayat union council, as the case may be, and transmit the list to district panchayat. At the district level, the district panchayat shall maintain a master list and register of all such markets in the district and update the same once in every year in the first week of April.
