Section 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. Grant of licence for erection of pandal or temporary structures on public road.
(1)No pandal or other temporary structure in or over any public road vested in any village panchayat or panchayat union, or Highways and Rural Works Department or Public Works Department within the limits of such village panchayat shall be erected without the licence granted by the executive authority of the village panchayat concerned. He shall grant such licence subject to such condition as may be imposed by the village panchayat which shall be in addition to the general directions which may be issued by the officers of the Highways and Rural Works Departments of Public Works Departments, from time to time.(2)A copy of the application for the grant of such licence shall be simultaneously made to the local police also. The executive authority of the village panchayat shall consult the local police authority before granting such licence. The recommendation of the police authorities shall be sent to the village panchayat within five days of the reference. If no reply is received from the local police authority within five days of the reference, it shall be presumed that the police have no objection to the grant of licence applied.
