Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 9 in Tamil Nadu Village Panchayats (Receipts and Expenditure and Maintenance of the Accounts of Village Panchayats) Rules, 2000

9. Fees from markets, cart-stands, landing or halting places, slaughter-houses, fisheries and ferries.

- The village panchayat shall collect fees in respect of the use of any market, cart-stand, landing or halting place, slaughter-house, fishery or ferry through lease by public auction as per the rules prescribed by the Government. Collection of amounts due shall be watched through the miscellaneous demand register.