Section 21(1) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(1)After its publication, copies of the rolls or portion or extract thereof, may be sold to the public at the prices determined by the State Election Commission, from time to time, and the proceeds thereof shall be remitted to the funds of the Town Panchayat or Third Grade Municipality or Municipality or Corporation.
