Section 10 in Tamil Nadu Farmers' Management of Irrigation Systems Election Rules, 2003
10. Sale of electoral rolls and custody of rolls.
(1)The copies of rolls may be sold to the public at the prices determined by the Collector, from time to time, and the proceeds shall be remitted into the relevant Head of Account of the Government.(2)One copy of such roll may be kept in the office of the Collector for a period of six years from the date of its final publication or till a new roll is published whichever is earlier.
