Section 10(2) in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000
(2)When a market is opened for the first time, the licence fees may be paid at a sum as the village panchayat or the panchayat union council, as the case may be, fix provisionally or at the rate fixed on the anticipated receipts as per the statement of the licensee subject to the conditions that any amount found surplus or deficit of the amount due, may be adjusted in the subsequent year or years towards the fee due for that year or any amount found short is collected in the next year along with the fees due for that year.
