Section 6 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
6. Payment of the deposit.
- Any person applying for a licence shall, in addition to the payment of the licence fee, deposit a sum equivalent to twenty-five per cent of that fee, which shall be refunded to him at the time of his vacating the site, subject to the provisions of sub-rule (2) of rule 10.
