161. Power of Government to make rules in respect of the grant and renewal of licences and permissions.
(1)The Government may make Rules -(a)prohibiting or regulating the grant or renewal of licences under section 159 and the period for which such licences shall be valid;(b)as to the time within which applications for such licences or renewals thereof shall be made; and(c)prohibiting or regulating the grant of permissions under section 160.(2)Rules made under clause (c) of sub-section (1) may empower the Panchayat Union Council in Panchayat Villages and Panchayat Unions to set apart specified areas for industrial purposes and provide for the refusal of permission under section 160 in respect of any factory, workshop, workplace or premises outside such areas and also, subject to the sanction of the prescribed authority for the removal to such areas, of any factory, workshop or workplace which has been already established at any place, or any machinery which has already been installed in any premises, situated outside such areas:Provided that no such Rule shall authorise the removal of any factory, workshop or workplace or machinery installed in any premises, in the occupation or under the control of the Central or the State Government or of a market Committee established under the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987 (Tamil Nadu Act 27 of 1989).(3)The Government may, either generally or in any particular case, make such order or give such directions as they deem fit in respect of any action taken or omitted to be taken under section 159 or section 160.(4)The income derived from fees on licences under section 159 and on permission under section 160 shall, if received by the Panchayat Union Council, credited to the funds of the Village Panchayat concerned.
