Section 285C(4) in Chennai City Municipal Corporation Act, 1919
(4)When a licence is granted, refused, suspended, cancelled or modified under this section, the commissioner shall cause a notice of such grant, refusal, suspension, cancellation or modification, in English and [Tamil] [Substituted for the words 'a vernacular language of the locality' by section 74 of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).] to be posted in some conspicuous place at or near the entrance to the place in respect of which the licence was sought or had been obtained.
