Section 2(1) in Tamil Nadu Installation of Oil Engines (Temporary Permission) Act, 1954
(1)Where a person who has lawfully installed in any premises, whether in a residential area or not, any machinery or manufacturing plant driven by electric power, applies for permission to install an oil engine to generate power for working such machinery or plant, the Commissioner, Corporation of [Chennai] [Substituted for the words 'Madras' by the City of Madras (Alteration of Name Act, 1996 (Tamil Nadu Act 28 of 1996).], the Municipal Council, the District Board or the Panchayat, as the case maybe, may grant permission to such person to install such an oil engine.
