Section 5 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
5. Collection of licence fee.
- The licence fee shall be paid to the village panchayat in advance, otherwise, the licence applied for shall be refused. The acceptance of the prepayment of the fee for licence shall not, by itself, entitle the person making such prepayment, to the licence in case of refusal of the licence. The income derived from the levy of licence fee and the expenditure incurred therefrom shall be shown under separate account.
