Section 12(4) in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000
(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.
