Section 21 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
21. Sale of electoral rolls and custody of rolls.
(1)After its publication, copies of the rolls or portion or extract thereof, may be sold to the public at the prices determined by the State Election Commission, from time to time, and the proceeds thereof shall be remitted to the funds of the Town Panchayat or Third Grade Municipality or Municipality or Corporation.(2)One copy of the roll relating to all wards of the Panchayat Town or Transitional Area or Municipality or Corporation duly authenticated by the Electoral Registration Officer shall be kept in his office for a period of six years from the date of its final publication or till a new roll is published whichever is earlier.
