Section 304 in Chennai City Municipal Corporation Act, 1919
304. Licensing of private markets.
(1)No person shall-without or otherwise than in conformity with an annual licence granted by the commissioner in this behalf continue to keep open a private market. Application for the renewal of the licence shall be made [(not less than forty-five and not more than ninety days] [Substituted for the words 'in the first month of every year' by section 150(i) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] before the commencement of the year for which licence is sought.(2)The commissioner may by an order, [subject to such regulations as to supervision and inspection and to such conditions as to sanitation, drainage, [***] [Substituted for the words 'subject to such restrictions and regulations' by section 150(ii) by Act X of 1936.] width of paths and ways, weights and measures to be used and rents and fees to be charged in such markets] as he thinks fit-(a)grant or refuse to grant or renew such licence, or(b)withhold the licence until the owner or occupier executes such works as may be specified in the order:Provided that the commissioner shall not refuse or withhold such licence for any cause other than the failure of the owner or occupier thereof to comply with some provision of this Act or some regulation made under section 308 or some by-law made under section 349, [***] [Omitted for the words 'or without the approval of the standing committee' by section 77(t) of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).].(3)The commissioner shall cause a notice that the market has been so licensed to be affixed in English and in [Tamil] [Substituted for the words 'two regional languages' by section 77(d) by Act 56 of 1961.] in some conspicuous place at or near the entrance to every such market.(4)The commissioner, if a licence has been refused or withheld as aforesaid, shall cause a notice of such refusal or withholding to be affixed in English and [Tamil] [Substituted for the words 'two regional languages' by section 77(d) by Act 56 of 1961.] to some conspicuous place at or near the entrance to the premises.
