Section 9(9) in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000
(9)No person shall or no licensee shall permit any person to conduct auction of any articles brought inside the market without obtaining a licence from the executive authority, or the commissioner, as the case may be, which may be granted subject to such terms and conditions and subject to payment of such fees as may be specified by the village panchayat or the panchayat union council, as the case may be, in this behalf.
