Section 7(4) in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000
(4)The village panchayat or the panchayat union council may, by notice, require the owner, occupier of any private market to -(a)construct approaches, entrances, passages, gates, drains and cesspits, soakpit, garbage bins for such market and provide it with toilets of such description and in such position and number as the village panchayat or the panchayat union council may think fit;(b)roof and pave the whole or any portion of it, or pave any portion of the floor with such material as will, in the opinion of the panchayat, secure imperviousness and ready cleaning;(c)ventilate it properly and provide it with supply of water;(d)provide passage of sufficient width between the stalls and make such alterations in the stalls, passages, shops, doors or other parts of the market as the panchayat may direct;(e)keep in a clean and proper state, remove all filth and refuse and dispose of them at such place and in such manner as the panchayat may direct;(f)make such other sanitary arrangements as the panchayat may consider necessary;(g)to display prominently in Tamil the rates of fees as fixed by the village panchayat or the panchayat union council, as the case may be, to be collected from the sellers;(h)the executive authority or the commissioner, as the case may be, shall conduct periodical inspection of the private market and the licensee shall be bound to rectify the defects and carry out suggestions pointed out;(i)to use only weights and measures certified by the competent authority of the Labour Department; and(j)to put up display boards in Tamil and English.
