Section 23 in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888
23.
(1)Licences granted under the Act shall be either annual or temporary.(2)Temporary licences may be granted for the period not exceeding three months at a time.(3)For periods not exceeding two weeks at a time, a special temporary short-term licence may be granted in respect of a building or enclosed premises where the total number of persons to be accommodated at any one time does not exceed one thousand.(4)Annual licences shall be granted only in respect of permanent building.(5)Temporary licence including special, temporary, short-term licences only may be granted in respect of temporary buildings, but may be granted in respect of permanent buildings if they are required only for occasional use as places of public entertainment or resort.(6)In respect of walled enclosures which have no roof or superstructure, either annual or temporary licences may be granted.(7)Any licence granted may be renewed at the discretion of the Commissioner:Provided that in the case of the temporary short-term licences, such renewal may be permissible only if the rules in this Part have been complied with.
