Section 8(4) in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000
(4)The executive authority or the commissioner, as the case may be, shall, within forty-five days, of receipt of application from the applicant, place the subjects before the village panchayat or the panchayat union council, as the case may be, for granting licence to the applicant for opening a private market and approval to the proposed rates of fees and rents to be collected by the applicant in such market premises.
