Section 48 in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888
48.
Every notice inviting objections from the members of the public shall be in the Form in Appendix IV and shall be displayed in the premises of the Video Games Parlour and the officer-in-charge of the Police Station shall also make an entry in the station diary regarding such notice. The objection, if any, by a member of the public shall be lodged within thirty days from the date of such display.Appendix I(See rules 11 and 18)Scale of Sanitary Accommodation To be Provided MenUrinals - For 100 persons one urinalLatrines - For every 200 persons one water closet.WomenSame scale as for men.Appendix II(See rule 26)Licence Granted Under Section 34 of The [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Police Act, 1888 For The Use of Enclosed Place or Building For Public Entertainment or Resort
