(a)The Grama Panchayat shall as regards private markets already lawfully established and may at its discretion as regards new private markets grant the licence applied for in Form No. 7 subject to supervision and inspection and to such conditions and rates as provided under public markets and sanitation rules as provided under Section 52 of the Act as to sanitation, drainage, water-supply, width of the paths and ways, weights and measures to be used as the Grama Panchayat may think proper or the Grama Panchayat may refuse to grant any such licence for any new market;
