Section 7 in Tamil Nadu Panchayats (Licensing of Pandals and Temporary Structures on Road Margins Vested in The Highways and Rural Works Department in Village Panchayat Areas) Rules, 1999
7. Provision of sanitary arrangements and lighting.
- The income derived by the levy of licence fee shall be used primarily for special sanitary arrangements and lighting connected with fairs or festivals, and the balance remaining, if any, shall be utilised for the improvement of the general sanitary condition of the village in which such fairs or festivals are conducted.
