Section 8 in Tamil Nadu Panchayats (Restriction Control to Regulate the use of Porambokes in Ryotwari Tracts) Rules, 2000
8. Maintenance of certain poramboke lands.
(1)The village panchayat shall maintain thrashing floors, cart-stands, cattle-stands and burning and burial-grounds in a sanitary condition and shall carry out any direction issued by the Deputy Director of Public Health and Preventive Medicine in this behalf.(2)The village panchayat shall take all measures to maintain the topes in good condition and plant new trees in the place of wind fallen or withered or dead trees.(3)The village panchayat may lease the topes subject to suitable conditions and enjoy the income from the usufruct of the trees in the topes.(4)The rules framed under clause (xxxv) of sub-section (2) of section 242 of the Act shall mutatis mutandis apply in relation to the leasing, cutting and planting of trees by the village panchayat on any poramboke, the use of which is regulated by it.
