Section 7 in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000
7. Licence for private market.
(1)No person shall open and maintain a private market without obtaining a licence from the village panchayat. Such licence shall be renewed every year.(2)A person or a firm or a co-operative society or the panchayat union council, as the case may be, intending to open a private market, shall apply to the executive authority of the village panchayat or the Commissioner of the panchayat union council, as the case may be, seeking its licence, duly furnishing the details and information specified below: -(a)records showing the title of the applicant to the proposed site or land or a lease deed for renting a site with a sketch;(b)provisions made or to be made for the drainage or storm water disposal system;(c)provisions made or to be made for sanitary facilities for the use of the visiting public;(d)provisions made or to be made for proper and adequate access to the proposed market site from a public road or street;(e)the rates of fees or rents proposed to be charged for keeping articles or goods for sale to the public;(f)details as to whether it is a weekly market or a daily market and the day or days of assembly in a week;(g)arrangements made or to be made for the disposal of sweepings, garbage, cattle dung or market waste;(h)arrangements made or to be made for providing adequate water including drinking water to the visiting public and toilet facilities; and(i)such other details or informations, as may be found necessary, and required by the executive authority or the Commissioner, as the case may be, in respect of a particular site or application.(3)In case the village panchayat or the panchayat union council agrees to approve the proposal, the executive authority or the commissioner, as the case may be, shall send the proposal to the Deputy Director of Public Health and Preventive Medicine of the district concerned for his opinion as to the suitability of the site on public health point of view within thirty days of the receipt of the proposal from the executive authority, or the commissioner, as the case may be, the Deputy Director of Public Health and Preventive Medicine shall communicate his remarks, failing which, the approval sought for, shall be deemed to have been granted.(4)The village panchayat or the panchayat union council may, by notice, require the owner, occupier of any private market to -(a)construct approaches, entrances, passages, gates, drains and cesspits, soakpit, garbage bins for such market and provide it with toilets of such description and in such position and number as the village panchayat or the panchayat union council may think fit;(b)roof and pave the whole or any portion of it, or pave any portion of the floor with such material as will, in the opinion of the panchayat, secure imperviousness and ready cleaning;(c)ventilate it properly and provide it with supply of water;(d)provide passage of sufficient width between the stalls and make such alterations in the stalls, passages, shops, doors or other parts of the market as the panchayat may direct;(e)keep in a clean and proper state, remove all filth and refuse and dispose of them at such place and in such manner as the panchayat may direct;(f)make such other sanitary arrangements as the panchayat may consider necessary;(g)to display prominently in Tamil the rates of fees as fixed by the village panchayat or the panchayat union council, as the case may be, to be collected from the sellers;(h)the executive authority or the commissioner, as the case may be, shall conduct periodical inspection of the private market and the licensee shall be bound to rectify the defects and carry out suggestions pointed out;(i)to use only weights and measures certified by the competent authority of the Labour Department; and(j)to put up display boards in Tamil and English.
