Section 310 in Chennai City Municipal Corporation Act, 1919
310. Power to prohibit or regulate sale of animals, birds or articles in public streets.
- The commissioner may, with the sanction of the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.], prohibit by public notice or licence or regulate the sale or exposure for sale, of any [animal, bird or article] [Substituted for the word 'articles' by section 155 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] in or any public street or part thereof.
