(1)On or after the commencement of this Act, no tutorial institution shall be established within a Municipal area without prior registration obtained from that Municipality:Provided that on the case of an existing tutorial institution in a Municipal area on the date of this Act has come into force, if an application is filed under sub-section (2) for registration within [the period prescribed] [Substituted by Act 14 of 1999. w.e.f. 24-3-1999.], it shall be deemed that such institution is registered under this Act.(2)Every application filed for registration or for renewal of registration of a tutorial institution shall contain such details and shall be accompanied by such fees prescribed.
