Section 6 in Tamil Nadu Panchayats (Public Landing Places, Halting Places and Cart-Stands) Rules, 1999
6. Notification for opening of public landing place, halting place or cart-stand.
- When a village panchayat provides a public landing place, halting place or cart-stand, it shall give due publicity by publishing a notice in the office of the village panchayat and in the District Gazette, with informations as to the place where such landing place, halting place or cart-stand is to be opened and the rates of fees payable for its use. A notice specifying the rates fixed by the village panchayat, the name of the person authorised to collect fees therein and the prohibited distance shall be put up on notice board in a conspicuous place in such public landing place, halting place or cart-stand.
