Section 9(1) in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000
(1)The executive authority or the commissioner, as the case may be, may expel any person who or whose servant has been convicted of any offence for having violated any of the provisions of these rules at the time in force from such market, and may prevent such person from further carrying on, by himself or his servants or agents, any trade or business in such market, or occupying any shop, stall or other place therein and may determine any lease or tenure which such person may possess in any such shop, stall or place.
