Section 6(ii) in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001
(ii)for a lease period not exceeding twelve months, materials like prefabricated structures or palmyra or coconut leaves, bamboos, jute or gunny cloth or similar other materials which may be removed easily, shall be permitted for the structures. Necessary fees, if any, leviable for such temporary structure shall also be collected before permitting such construction. Such a temporary structure is liable for removal by the Panchayat, if the Panchayat or the Inspector considers so in public interest during the middle of the lease period and lessee shall have no right to claim any compensation for the same;
