(2)(a)The Village Panchayat or Panchayat Union Council, as the case may be, shall grant the licence applied for subject to such conditions as it may think fit as to supervision and inspection, sanitation, weights and measures to be used, rents and fees to be charged and such other matters [as may be prescribed] [See Rules issued in G.O. Ms. No. 3, Rural Development (C4), dated 4th January 2001 and published in Part III, section 1 (a), of the Tamil Nadu Government Gazette Extraordinary, dated 5th January, 2001].(b)The Village Panchayat or Panchayat Union Council, as the case may be, may modify the conditions of licence to take effect from a specified date.(c)The Village Panchayat or Panchayat Union Council, as the case may be, may, at any time, suspend or cancel any licence granted under clause (a) for breach of the conditions thereof.(d)Any person aggrieved by an order of the Village Panchayat or Panchayat Union Council under clauses (a), (b) or (c) may appeal against such order to the Inspector who may, if he thinks fit, suspend the execution of the order pending the disposal of the appeal.
