Section 10(2) 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
(2)In case the licensee fails to remove pandal or structure on the expiry of the period of licence, the executive authority shall have power to dismantle it at the cost of the licensee. The cost of dismantling shall be adjusted from the deposit amount. If, in the event of deposit amount not being adequate for such cost, the balance shall be recovered from the licensee by means of a bill as an arrears of taxes due to the village panchayat.
