Section 9(3) in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000
(3)If any person, after receipt of such notice, fails within the period and in the manner laid down in the said notice to carry out any work specified in sub-rule (2), the village panchayat or the panchayat union council, as the case may be, may suspend the licence of the said person, until such works have been completed.
