Section 9(5) in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000
(5)No owner, lessee, agent or manager in-charge of any private market, or of any shop, stall, shed or other place therein, shall keep the same so to cause any nuisance or fail to remove or alter anything which is or which may cause a nuisance to a place to be specified by the village panchayat or the panchayat union council, as the case may be.
