Section 15(1) in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001
(1)The auction notice for the lease of property or right to collect fees or sale of articles shall be published in the manner specified below. Due publicity shall be given by publishing a notice containing full particulars of the property to be transferred or leased or sold and the fees to be collected, -(i)in the notice board of the concerned Panchayat;(ii)in the notice board of the Panchayat Union or the District Panchayat in which the Village Panchayat or Panchayat Union Council, as the case may be, is situated;(iii)in the notice board of the adjacent Panchayat lying within five kilo metres radius of the Village Panchayat or the Panchayat Union Council, as the case may be, in which the property lies;(iv)in important places in the Panchayat Village area or the Panchayat Union Council, as the case may be, like chavadi, post office, fair price shops, temples, etc.;(v)by beat of tom tom in the Panchayat Village or the Panchayat Union Council, as the case may be, where the property or place lies, on the day of auction, three hours before the time fixed for auction;(vi)a record of publication of auction notice shall be prepared and kept in the relevant file;(vii)by sending copy of notice to the prospective traders, dealers or agents in the District who are dealing with the property of the nature mentioned in the auction;(viii)on the property to be leased out or place where the fees are to be collected;(ix)any other method, the Panchayat may consider necessary.
