Section 3(2) in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001
(2)The list of items that may be leased out are, -(i)own lands and other immovable properties of the Panchayat;(ii)vested or regulated poramboke lands under the control of the Panchayat;(iii)buildings consisting of shops, rooms, rest sheds, carnages, market stalls, canteens, hotels, lodging houses and other permanent buildings for which rent is payable monthly or for a longer period;(iv)cutting of grass (vizhal for laying roof for huts) grown in irrigation tanks and other places under the control of Panchayats;(v)usufructs of trees on the Panchayat roads, topes and on roads belonging to the Highways and Rural Works Department. Trees on Public Works Department lands over which the Panchayats has been given control and other Panchayat properties;(vi)right to collect the fees in the public market, cart-stand, public landing or halting-places, bus-stand, slaughter-houses, fish markets or ferry places under the control of the Panchayat;(vii)collection of minor forest produce as defined in section 130-A of the Tamil Nadu Forest Code collected in the unreserved forest of the Panchayat and other Panchayat properties;(viii)use of road margins under the control of the Panchayat and street margins for sale of articles;(ix)use of public places for erecting advertisement boards, etc.;(x)any other items for which right of enjoyment or collection of fees can be leased out;(xi)The sale of unusable or unserviceable articles are, -(i)wind-fallen and withered trees;(ii)sweepings in the Panchayat properties;(iii)unserviceable and worn out machinery tools, plants and electrical fittings;(iv)old stores, materials and furniture;(v)old newspapers, journals and obsolete records after tearing out them; and(vi)any other unserviceable or unusable article which can be sold.
