Section 12(1) in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001
(1)The Panchayat shall fix the number of instalments for the payment of lease amount by the lessee as follows: -(a)Where the lease period does not exceed one year, the lease amount may be permitted to be paid in not exceeding two instalments, to be decided by the Panchayat in respect of every lease: Provided that the last instalment shall be paid before six months of expiry of the period of lease:Provided further that in case the lease amount does not exceed Rs. 5,000 (Rupees five thousand only), it shall be paid in one lump sum within five days of execution of lease deed:Provided also that in the case of lease of usufructs of avenue trees, the lease amount shall be paid in one lump sum before the execution of lease deed;(b)Where the lease period exceeds one year, the lease amount may be permitted to be paid in not more than two instalments for every year of lease, the last instalment being payable at least one year before the period of expiry of the lease period of lease or in the beginning of the lease period, whichever is earlier.
