Section 5 in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000
5. Classification of public and private market as the panchayat union or the village panchayat market.
(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.(2)Notwithstanding anything contained in these rules, all the existing public markets opened and maintained by the panchayat union councils or the village panchayat before the commencement of these rules shall continue as such. A list of such markets shall be compiled by each village panchayat and panchayat union council, as the case may be, and transmit the list to district panchayat. At the district level, the district panchayat shall maintain a master list and register of all such markets in the district and update the same once in every year in the first week of April.
