Section 2 in Tamil Nadu Installation of Oil Engines (Temporary Permission) Act, 1954
2. Grant of temporary permission for installation of oil engines.
(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.(2)Permission granted under sub-section (1) shall be valid for a period of one year from the date of the grant and, subject to that condition, shall be deemed to be permission granted by 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 may be, under the [Chennai] [Substituted for the words 'Madras' by the City of Madras (Alteration of Name Act, 1996 (Tamil Nadu Act 28 of 1996).] City Municipal Act, 1919 ([Tamil Nadu] [Substituted for the words 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] [Act IV of 1919)] [Now it is renamed as Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919)], the [Tamil Nadu] [Substituted for the words 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] District Municipalities Act, 1920 ([Tamil Nadu] [Substituted for the words 'Madras' by the Tamil Nadu Adaptation of laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act V of 1920), the [Tamil Nadu] [Substituted for the words 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] District Boards Act, 1920 ([Tamil Nadu] [Substituted for the words 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of laws (Second Amendment) Order, 1969.] [Act XIV of 1920)] [Now Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994)], or the [Tamil Nadu] [Substituted for the words 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Village Panchayats Act, 1950 ([Tamil Nadu] [Substituted for the words 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969] [Act X of 1950)] [Now Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994)].
