Section 9 in Tamil Nadu Panchayats (Licensing of Pandals and Temporary Structures on Road Margins Vested in The Highways and Rural Works Department in Village Panchayat Areas) Rules, 1999
9. Prohibition of permanent structure on public road.
- No masonry or other permanent structures shall be erected on a public road except by the village panchayat or the Highways and Rural Works Department or Public Works Department.
