Section 4 in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000
4. Opening and maintenance of public market by the village panchayat.
(1)Village panchayat shall apply to the Inspector for permission to open and maintain public market in the land owned by or leased to it. Such application shall indicate the rates of fees to be levied and which shall not be lower than the fees prescribed by the Government, from time to time.(2)The Inspector shall examine the proposals of the village panchayat with reference to the following: -(a)commercial viability oi the proposed market vis-a-vis the existing nearby panchayat union and the village panchayat market or private market within a radius of 5 kilo metres;(b)accessibility of the proposed market by the public and the traders;(c)health and sanitation aspect specified by the Deputy Director of Public Health and Preventive Medicine.(3)Notwithstanding anything contained in these rules, no new market shall be permitted, if it will affect the commercial viability of the already existing market, either private or public, situated within 5 kilo metre radius from the proposed place.
