Section 10(1) in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000
(1)A licensee shall pay at least thirty days before the date of expiry of the validity thereof to the village panchayat or the panchayat union council, as the case may be, the licence fees every year at such rate as may be fixed by the village panchayat or the panchayat union council, as the case may be, from time to time, which shall not less than fifteen per cent of the gross income of the licensee in the preceding year.
