Section 4 in Tamil Nadu Village Panchayats (Restrictions and Control Over Execution of Kudimaramat by Village Panchayat-Levy of Fees by Village Panchayats) Rules, 1999
4. Collection of fees.
- The fee shall be collected by the village panchayat through the Village Administrative Officer or any other person of the Land Revenue Department having jurisdiction over the village panchayat or any part thereof and shall be administered and expended by the village panchayat under the general or special orders of the Collector. The Village Administrative Officer shall furnish the demand account relating to the fee to the village panchayat and he shall also collect it. The Village Administrative Officer or any other person belonging to the staff of the Land Revenue Department shall be paid such remuneration, as may be determined by the Collector either by general or special order in this behalf under section 177 of the Act.
