Section 24(3) in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001
(3)The Executive Authority or the Commissioner or the Secretary, as the case maybe, shall decide the colour of ticket for different denominations, for different rates of fees, the design and size of ticket leaves, the number of series of ticket books for different rates of fees, the actual letter of series (such as "A, B, C") of ticket books for different rates of fees, the number of ticket leaves to be provided for each denomination, the details to be provided in the ticket leaf, the size of the leaf, the number of tickets to be printed in each series in each denomination, etc., the details of ticket leaf may be similar to those approved by the Panchayat already when the lease for a particular purpose was auctioned last. Each ticket book shall contain one hundred leaves having printed serial number on the leaves. Depending upon the number of series of ticket book to be printed and number of books to be prefixed in each series, the first letter of each series may be printed to serial number of leaf. By this way, the leaves of same denomination can be identified on the basis of letter of series prefixed to such serial numbers. The ticket book in each denomination in each series shall be serially numbered. The receipt for the printing of ticket books shall show details, names of series of ticket books printed in each denomination, the total number of leaves in each book and the total number of ticket leaves printed in each series in each denomination.
