Section 8(1) in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000
(1)The executive authority or the commissioner, as the case may be, on receipt of an application in a complete shape in all respects after scrutinising the application shall inspect the site and after satisfying himself about its possibilities of not affecting any public market of the village panchayat or the panchayat union council, if any, functioning within a reasonable radius of 10 kilometre shall place the proposal before the village panchayat or the panchayat union council within ten days of its receipt, along with his remarks on the precaution, for a decision on the proposal. If the village panchayat or the panchayat union council does not agree the proposal, it may reject it, after giving the applicant a reasonable opportunity to make his representation. The executive authority or the Commissioner, as the case may be, shall communicate the decision of rejection of the proposal in writing to the applicant.
