Section 33 in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888
33.
Every licence granted under the Act shall be subject to the following additional conditions: -(1)No inflammable or explosive substance, such as petroleum, kerosene oil, fireworks, or gunpowder, in excess of the quantity required for one day's use shall be stored upon or within the licensed premises.(2)The main doors, enumerated in item (5) of the licence shall always be left unfastened and unobstructed whilst the public are using the licensed premises.(3)No structural or material alteration shall be made in the licensed premises except with the written permission of the Commissioner.(4)No leper and no person suffering from an open sore or any loathsome infections or contagious disease shall be permitted inside the licensed premises. If any such person is found in any such premises, the licensee shall immediately report the fact to the Health Officer or to the Commissioner and the licensee shall, at his own cost, take such steps as may be required by the Health Officer or Commissioner to disinfect the place to prevent the further spread of infection.(5)The licensed premises shall not be kept open after 1-30 a.m. on any day without obtaining special permission in writing from the Commissioner in respect of such day.(6)The licence shall not be transferred except with the permission of the Commissioner.(7)No person, other than the licensee or manager or the person in charge named in the licence, shall carry on any exhibition, performance, or other business in the place or building without the permission in writing of the Commissioner.(8)The Commissioner of the Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Naitie) Act, 1996 (Tamil Nadu Act 28 of 1996).], the Health Officer, the Engineer and the Electrical Engineer or any officer of the Corporation authorised by them and any Police Officer deputed to keep order while the licensed premises are being used as a place of entertainment or resort shall, at all times, have free access to the said premises to see whether the conditions of the licence are observed. Nothing contained in this condition shall apply to cinema premises.(9)The Commissioner may add such other conditions not inconsistent with these rules to the licensee as may deem desirable in the interest of the health or safety of the public.(10)Nothing in these conditions shall be construed as affecting the ordinary powers of Police-officers under the Act.(11)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.(12)No game of chance shall be allowed to be conducted within the licensed premises.(13)The Commissioner may, for reasons to be recorded in writing, revoke or suspend the licence when he has reason to believe -(a)that the licence has been fraudulently obtained; or(b)that the enclosed place, or building has been used for other purposes of public resort or entertainment than that for which the licence was granted; or(c)that the place or building can no longer be safely used for the purpose for which the licence was granted.(14)The licence shall be subject to cancellation for breach of any of these rules or any of the conditions of the licence.
