Section 23 in Tamil Nadu Panchayats (Elections) Rules, 1995
23. Sale of Electoral Rolls and custody of Rolls.
(1)Copies of the Rolls, including the updated Rolls 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 State Funds.(2)One copy of the roll relating to all Wards of the Panchayat Villages arranged Panchayat Union Ward-wise in respect of that Panchayat Union duly authenticated by the Panchayat Electoral Registration Officer shall be kept in his office for a period of six years from the date of its final publication or till a new roll is published whichever is earlier.
