Section 11 in Tamil Nadu Village Panchayats (Receipts and Expenditure and Maintenance of the Accounts of Village Panchayats) Rules, 2000
11. Income from buildings, lands and other immovable property.
(1)If any building belonging to a village panchayat is rented out, then, prompt recovery of the rent of such building shall be watched through the miscellaneous demand collection and balance register.(2)A register in such form as may be laid down by the Government, from time to time, shall be maintained in every traveller's bungalow, rest-house or chatram under the control of the village panchayat and the person occupying such traveller's bungalow, rest-house or chatram shall be required to fill the particulars specified in the register. Fees shall be charged for such occupation as prescribed by the village panchayat.
