Section 5 in Tamil Nadu Panchayats (Determination of Claim to Trees Growing on Public Roads or other Property Vesting in or Belonging to Village Panchayats) Rules, 2001
5. Grant of licence.
- The village panchayat shall have power to grant licence to any owner of land adjoining public road vested in it under sub-section (1) of section 125 of the Act or any poramboke which is vested in the village panchayat under sub-section (2) of section 134 of the Act or the use of which is regulated by the panchayat under sub-section (4) of section 134 or any estate under section 135 of the Act, for planting fruit bearing trees, for a period within which the trees may reach the fruit bearing stage on such public road or poramboke or estate subject to the proper maintenance and upkeep of the trees and other suitable terms and conditions as may be imposed.
