Section 11 in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000
11. Renewal of licence.
- The licensee shall apply for the renewal of licence at least thirty days prior to the date of expiry of the existing licence period with pre-payment of one hundred and twenty-five per cent of the previous year licence fees subject to the finalisation of actual licence fees to be collected after finalising the accounts of the private market for the previous year for ascertaining the correct income and either refunding excess fees collected or collect the shortfall fees from the licensee.
