Section 3 in Tamil Nadu Places of Public Resort Act, 1888
3. [ Licences for use of enclosed place or building for public resort or entertainment. [This section was substituted for the original section by section 2 of the Tamil Nadu Places of Public Resort (Amendment) Act, 1949 (Tamil Nadu Act XXXVIII of 1949).]
- In any area in which this Act is in force, no enclosed place or building, whether permanent or temporary, shall be used for public resort or entertainment in the following cases, unless a licence has been obtained in respect thereof under this Act: -(a)In every case where the area within the enclosed place or occupied by the building is five hundred square feet or more;(b)In case the area aforesaid is less than five hundred square feet, if the place of building is situated within the jurisdiction of a municipal council or [of a panchayat classified as a Class I Panchayat under clause (a) of sub-section (1) of section 5 of the [Tamil Nadu] Village Panchayats Act, 1950 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] [Act X of 1950)] [Now see the Tamil Nadu Panchayat Act, 1994 (Tamil Nadu Act 21 of 1994)] or as a town-panchayat under the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Panchayats Act, 1958 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] [Act XXXV of 1958)] [Now see the Tamil Nadu Panchayat Act, 1994 (Tamil Nadu Act 21 of 1994).] and the public are allowed to take part in any game or competition therein.]]
