Section 8(6) in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000
(6)The executive authority or the commissioner, as the case may be, shall also arrange to publish a notification in the District Gazette, at the expenses of the licensee, showing the nature of market, the day of assembly in the case of weekly market, the details of location of the market site and the rates of fees leviable for various purposes.
