Section 3 in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000
3. Opening and maintenance of public market by panchayat union.
(1)Panchayat union council 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 which shall not be lower than the fees presented by the Government, from time to time.(2)The Inspector shall examine the proposals of the panchayat union with reference to the following: -(a)commercial viability of the proposed market vis-a-vis the existing panchayat union or the village panchayat market or private market within a radius of 10 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.
