Section 15 in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000
15. Running of private markets on lease.
- When a licensee desires to let the running of the private markets on lease, he shall do so, only after getting the prior approval of the village panchayat or the panchayat union council, as the case may be, in writing to that effect. In such an event, the terms and conditions prescribed for the licensee shall apply to the lessee.
