Section 4 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
4. Licence fees.
- The village panchayat shall fix the rate of licence fee for the occupation of the site for erection of pandal or temporary structure at a rate not below of one rupee per square metre area of pandal or temporary structure, as the case may be, for a period of three days or part thereof. The village panchayat may increase the above rate, from time to time.
