Section 7 in Tamil Nadu Panchayats (Restriction Control to Regulate the use of Porambokes in Ryotwari Tracts) Rules, 2000
7. Levy of fees on the use of poramboke lands.
- The village panchayat may levy a fee for the use of any poramboke in accordance with the schedule of rates approved by the Collector, which shall not be less than seven per cent of the market value of the land for non-commercial purpose and fourteen per cent for commercial purpose.
