Section 45 in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888
45.
The licensee shall, so far as lies in his power, comply with any suggestion or instruction which may, from time to time, be given by the Commissioner or by any Police-officer acting on his behalf for the public safety and convenience or for the preservation of the public peace.[Part VI] [Part VI (Rules 46 to 48) was added by G.O. Ms.No. 166, Home (Police - D), dated the 1st February 1993.] Licence To Video Games Parlours
