Section 14 in Tamil Nadu Panchayats (Licencing of Hoardings and Levy and Collection of Advertisement Tax) Rules, 2009

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- The half yearly advertisement tax on advertisements exhibited on hoardings shall be levied as per the Table below: -

(1) If the village panchayat lies within 30kilometres radius from any Municipal Corporation
Location and nature	Rates of tax per square metre per half year
	(Rupees)
	(1)	(2)
1.	Hoardings in arterial road with bus route -
	(a) without lighting	150
	(b) with ordinary lighting	200
	(c) with neon or mercury lighting	300
2.	Hoardings in main road with bus route -
	(a) without lighting	100
	(b) with ordinary lighting	150
	(c) with neon or mercury lighting	200
3.	Hoardings in other road or street -
	(a) without lighting	90
	(b) with ordinary lighting	125
	(c) with neon or mercury lighting	150
(2) if the village panchayat lies with in 10kilo metres radius from a Municipality
1.	Hoardings in arterial road with bus route -
	(a) without lighting	75
	(b) with ordinary lighting	90
	(c) with neon or mercury lighting	100
2.	Hoardings in main road with bus route-
	(a) without lighting	60
	(b) with ordinary lighting	70
	(c) with neon or mercury lighting	80
3.	Hoardings in other road or street -
	(a) without lighting	50
	(b) with ordinary lighting	60
	(c) with neon or mercury lighting	70
(3) Other Village Panchayats
1.	Hoardings in arterial road with bus route -
	(a) without lighting	60
	(b) with ordinary lighting	80
	(c) with neon or mercury lighting	90
2.	Hoardings in main road with bus route -
	(a) without lighting	40
	(b) with ordinary lighting	60
	(c) with neon or mercury lighting	70
3.	Hoardings in other road or street-
	(a) without lighting	20
	(b) with ordinary lighting	30
	(c) with neon or mercury lighting	60

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