Section 255(1) in Tamil Nadu District Municipalities Act, 1920
(1)The owner of any place [within municipal limits or at a distance within three miles of such limits] [These words were substituted for the words 'in the municipality' by section 108(i) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] which is used as a slaughter-house for the slaughtering of animals or for the skinning or cutting up of any carcasses, [xxx] [The words 'or any place within three miles of the municipal limits which is used as a slaughterhouse for the slaughtering of animals intended for food to be consumed within the municipality' were omitted by the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).][shall apply to the executive authority for a licence not less than thirty and not more than ninety days before the opening of such place as a slaughter-house or the commencement of the year for which the licence is sought to be renewed, as the case may be] [These words were substituted for the words 'shall in the first month of every year, or in the case of a place to be newly opened, one month before the opening of the same, apply to the executive authority for a licence' by section 19 of the Madras District Municipalities (Third Amendment) Act, 1942 (Madras Act XXXVIII of 1942), re-enacted permanently with specified modification by section 3 of and the Schedule to the Tamil Nadu Re-enacting (No. III) Act, 1948 (Tamil Nadu Act IX of 1948).]:[Provided that this sub-section shall not take effect in any area outside the municipal limits except with the previous sanction of the [State Government] [This proviso was added by section 108(2) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).].] [This sub-section was substituted for original sub-section (2) by section 18(ii) of the Madras District Municipalities (Third Amendment) Act, 1942 (Madras Act XXXVIII of 1942), re-enacted permanently with specified modification by section 3 of and the Schedule to the Tamil Nadu Re-enacting (No. III) 1948 (Tamil Nadu Act IX of 1948).]
