Section 9(2) in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000
(2)The executive authority or the commissioner, as the case may be, on the basis of the decision of the village panchayat or the panchayat union council, as the case may be, may issue a notice and requiring the owner or lessee of any private market to, -(a)construct approaches, entrances, passages, gates, drains, cesspits, soap pits and garbage bins for such market and provide it with toe sets of such description and in such position and number as the village panchayat or the panchayat union council, as the case may be, think fit;(b)roof and pave the whole or any portion of it, or pave any portion of the floor with such materials as will, in the opinion of the village panchayat or panchayat union council, as the case may be, secure imperviousness and ready cleaning;(c)ventilate it properly and provide it with supply of water;(d)provide passages of sufficient width between the stalls and make such alterations in the stalls, passages shops, doors or other parts of the market as the village panchayat or the panchayat union council, as the case may be, may direct;(e)keep in a clean and proper state, remove all filth and refuse and dispose of them at such place and in such manner as the village panchayat or the panchayat union council, as the case may be, may direct; and(f)make such other sanitary arrangements as the village panchayat or the panchayat union council, as the case may be, consider necessary.
