Section 2(2) 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
(2)A copy of the application for the grant of such licence shall be simultaneously made to the local police also. The executive authority of the village panchayat shall consult the local police authority before granting such licence. The recommendation of the police authorities shall be sent to the village panchayat within five days of the reference. If no reply is received from the local police authority within five days of the reference, it shall be presumed that the police have no objection to the grant of licence applied.
