Section 35 in Tamil Nadu Panchayats Building Rules, 1997
35. Levy of fees by village panchayats.
- The Inspector of the village panchayats shall notify the maximum and minimum rates specified in the Appendix-F for adoption by the village panchayats taking into consideration the proximity of the village panchayats to the nearest municipality and ensure that the rates so determined by the village panchayats do not exceed the prevailing rates of the neighbouring municipality.
