Section 7(1) in Tamil Nadu Panchayats (Licencing of Hoardings and Levy and Collection of Advertisement Tax) Rules, 2009
(1)The Government shall, by order, fix the minimum and maximum rates of annual rent to be collected from the licensees for the erection of hoarding in State Government lands. The District Collector will notify in the District Gazette, the rates applicable in respect of Government lands in the Rural Local Bodies in the Districts within such minimum and maximum rates fixed by the Government, collect the annual rent and credit into Government account.
