Section 12 in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000
12. Accounts of private markets.
(1)The licensee shall issue tickets for collections made daily and receipts of collections made periodically.(2)The receipts and ticket books shall be printed as in Forms II and III and each receipts shall bear the office seal of the village panchayat or the panchayat union council, as the case may be.(3)The ticket books shall be printed separately for each rate of fees charged.(4)The licensee of the said market shall keep true and complete accounts of the receipts from the markets and expenditure incurred on their maintenance and shall produce them whenever required for inspection, check or audit by the executive authority or the commissioner or such other person as may be authorised by the executive authority of the village panchayat or the panchayat union council, as the case may be.(5)A register of collections and disbursements shall be maintained in Forms IV and V, respectively, given in the Appendix. The registers, tickets and receipt books shall be checked by the executive authority or the panchayat union council, as the case may be, or such other person as may be authorised by the executive authority of the village panchayat or the panchayat union council, as the case may be, not less than once in every month and such remarks as are called for, recorded therein. If the accounts have been found to be kept correctly, a certificate to that effect shall be recorded in the said registers.
