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State of Tamilnadu - Section
Section 7 in Tamil Nadu Panchayats (Public Landing Places, Halting Places and Cart-Stands) Rules, 1999
7. Rate and fees to be fixed for public landing place, halting place and cart-stand.
- Fees for the use of a public landing place, halting place or cart-stand shall be levied at the rate not lower than the rate prescribed in this rule specified in the Table below: -| Description of car/vehicle | Minimum rate per diem | |
| (1) | (2) | |
| Rs. | ||
| 1. | For every hand-drawn cart | 4.00 |
| 2. | For every cart or vehicle drawn by one or moreanimals | 8.00 |
| 3. [ [Substituted by G.O. Ms. No. 118, R.D. (C2), dated the 26th July 2004.] | For every motor vehicle (Heavy) | |
| Class A Bus-Stand | 15.00 | |
| Class B Bus-Stand | 10.00 | |
| Class C Bus-Stand | 8.00 | |
| Class D Bus-Stand | 5.00 | |
| For every motor Vehicle (Light) - | ||
| Class A Bus-Stand | 10.00 | |
| Class B Bus-Stand | 8.00 | |
| Class C Bus-Stand | 5.00 | |
| Class D Bus-Stand | 5.00 | |
| For every auto-rickshaw and two wheeler | 4.00 | |
| 4. | For every tricycle or cycle rickshaw | 2.00 |
| 5. | For every horse, mule, bullock, bull, cow orbuffalo | 2.00] |