Section 9(3) in Tamil Nadu Panchayats (Public Landing Places, Halting Places and Cart-Stands) Rules, 1999
(3)If, at any time before the sale has begun, the amount due on account of the fee together with a sum of rupees five on account of charges incurred in connection with the seizure and detention, is tendered to the executive authority or other persons authorised as aforesaid, the property seized shall be forthwith released.
