Section 13 in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000
13. Verification of records and registers.
- The executive authority or the commissioner, as the case may be, shall specify fixed date or dates every month, requiring the licensee to produce such records and registers and also to file reports prescribed above duly signed by the licensee. He shall preserve all the reports and accounts submitted by the licensee, such records in his office safely for a period of one year after the audit of the village panchayat or the panchayat union council, as the case may be; is over or till the audit objection, if any, raised on this item is settled whichever is later.
