Section 6 in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000
6. Auctioning of public market.
(1)The executive authority or the commissioner, as the case may be, may lease out by public auction, the right to collect various fees at rates not exceeding the rates fixed by the village panchayat or the panchayat union council, as the case may be, for the markets maintained by them respectively.(2)The lease by auction shall come into effect only after the confirmation of the village panchayat or the panchayat union council, as the case may be.(3)The lessee shall follow all conditions and maintain all records and registers as laid down in rules 13,14 and 15 of these rules.
