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State of Tamilnadu - Section

Section 14 in Tamil Nadu Places of Public Resort Act, 1888

14. Power to make rules.

(1)The [State Government] [The words 'Provincial Government' were substituted for the word ' Governor-in-council by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may, at any time after the passing of this Act, and from time to time, make rules consistent with this Act, for carrying out the purposes thereof, and may amend or cancel the same. All such rules shall be published in the [Official Gazette] [Substituted for the words 'Fort St. George Gazette' by the Adaptation Order of 1937.] and shall come into force on the day on which they are so published or on such later date as may be specified in the notification publishing them.
(2)[ All rules made under this Act shall, as soon as possible after they are made, be placed on the table of [the Legislative Assembly] [Inserted by Madras Places of Public Resort (Amendment) Act, 1960 (Tamil Nadu Act 20 of 1960).] and shall be subject to such modifications by way of amendment or repeal as the Legislature may make either in the same session or in the next session.][Schedule] [Schedule added by Tamil Nadu Places of Public Resort (Amendment) Act, 1981 (Tamil Nadu Act 54 of 1981).][See clause (c) of section 4-A]
  Area Amount of Security Deposit (Rs.)
  (1) (2)
(i) City of Coimbatore and City of Madurai 10,000
(ii) Municipalities, Special Grade 8,000
(iii) Municipalities and Township, Selection Grade 6,000
(iv) Municipalities and Township, First Grade 5,000
(v) Municipalities and Township, Second Grade 4,000
(iv) Municipalities and Township, Third Grade 3,000
(vii) Panchayat Towns and Panchayat Villages 2,000