Section 7 in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001
7. Collection of ground-rent assessment, peshkash or quit-rent and payable to Government.
(1)Whenever any vested property of the Panchayat is leased out, the lessee shall pay to the Government such assessment of ground-rent, peshkash or quit-rent as the Inspector may determine, from time to time, and the same is subject to revision, from time to time, in accordance with the rules in force at the time of revision except in respect of quit-rent on enfranchised inam lands and peshkash on lands in proprietary villages acquired by the Panchayat by private negotiation. Such assessment of quit-rent shall be, in addition to the, lease amount, and the lessee shall be liable to pay the amount in addition to the lease amount.(2)Nothing contained in this rule shall affect the right of the Government to recover from the Panchayat the assessment, ground-rent, peshkash or quit-rent leviable on lands not transferred by sale or exchange or otherwise permanently alienated.
