Section 5(1) in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000
(1)In consultation with the district panchayat, the Government shall classify public and private market and to classify whether public market is a panchayat union council market or a village panchayat market and also fix the ratio of the apportionment of income between the panchayat union council and the village panchayat concerned. The rates of apportionment shall be revised, from time to time, by the Government after consulting the district panchayat.
