Section 9(1) in Tamil Nadu Panchayats (Public Landing Places, Halting Places and Cart-Stands) Rules, 1999
(1)If the fee leviable under these rules read with clause (a) of section 154 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) in respect of a vehicle or animal is not paid on demand, the person authorised to collect such fee may seize and detain such portion of the appurtenance or load of such vehicle or animal as will, in his opinion, suffice to defray the amount due and in the absence of any such appurtenance or load or in the event of this value being insufficient to defray the amount due, he seize and detain the vehicle or animal.
