Section 8 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
8. Loss or damage to trees or usufructs.
- The village panchayat shall have no right to trees, if any, standing on the public road or to the usufruct therefor. It shall be solely responsible for any loss or damage to trees or produce, if any, caused by a licensee, during the period of occupation of the site and shall be liable to pay such compensation as may be fixed by the High Ways and Rural Works Department or Public Works Department in respect of the loss or damage. The village panchayat shall recover such loss or damage from the licensee.
