Section 4 in Tamil Nadu Panchayats (Public Landing Places, Halting Places and Cart-Stands) Rules, 1999
4. Places not be declared as public landing places and halting places and cart-stand.
(1)A road or road margin shall not, ordinarily, be declared as a public landing place, public halting place or cart-stand:Provided that, in a special case, the Inspector, in consultation with the authority in whom the road is vested, permit a village panchayat to provide a public landing place, halting place or cart-stand, if in his opinion, that there is sufficient space available for road purpose, after making provision for such purposes.(2)No village panchayat shall declare the entire village to be a public landing place, a public halting place or cart-stand.
