Section 3(1) in Tamil Nadu Hackney Carriage Act, 1911
(1)"Commissioner" means the Commissioner of Police appointed [for the City of [Chennai] [Substituted for the words and figures 'under the Madras City Police Act, 1888,' by section 3(1) of, and the Second Schedule I to, the Tamil Nadu Repealing and Amending Act, 1952 (Tamil Nadu Act XIV of 1951).]];[(1-A) "Deputy Commissioner" means the Deputy Commissioner of Police (Traffic and Licensing) in the City of [Chennai] [Inserted by section 3 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1904 (Tamil Nadu Act 21 of 1964).].]
