Section 183(2) in Tamil Nadu District Municipalities Act, 1920
(2)[ The [executive authority] [Sub-section (2) to (6) were substituted for the original sub-section (2) and (3) by section 100 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] may grant a licence, subject to such conditions and restrictions as he may think fit, for the temporary erection of pandals and other structures in a public street vested in the council or in any other public place the control of which is vested in the council.
