Section 288(2) in Tamil Nadu District Municipalities Act, 1920
(2)The information shall be communicated in such form and with such details as the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] may require. The [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] may pay a fee not exceeding one rupee for each intimation by a private medical practitioner of a case occurring in his practice.
