Section 16 in Tamil Nadu Village Panchayats (Receipts and Expenditure and Maintenance of the Accounts of Village Panchayats) Rules, 2000
16. Sale of usufruct of trees, wind fallen trees, etc.
(1)All sales of -(a)the produce or usufruct of trees;(b)wind fallen and withered trees;(c)sweepings;(d)tools and plants; and(e)old stores and materials;belonging to village panchayats shall be effected by public auction by the executive authority of the village panchayat as per the procedure laid down by the Government.(2)The sale proceeds realised by the executive authority of the village panchayat shall be remitted immediately in the village panchayat fund.
