Section 7 in Tamil Nadu Places of Public Resort Act, 1888
7. When authority to grant licence.
- [If the authority, after consulting such authority or officer as the State Government may, from time-to-time, by rule direct, is satisfied] [Inserted by Madras Places of Public Resort (Amendment) Act, 1965 (Tamil Nadu Act III of 1965).] -(a)that the enclosed place or building may safely be used for the purpose of public resort or entertainment proposed;(b)that no objection, arising from its situation, ownership, or the purpose proposed exists;(c)[ that the applicant has duly given the undertaking and furnished the security deposit referred to in section 4-A, [Inserted by Tamil Nadu Places of Public Resort (Amendment) Act, 1981 (Tamil Nadu Act 54 of 1981).]he shall give to the applicant a written licence, singed by him, specifying the enclosure or building and the purpose for which it is to be used. Such licence shall be in such form and subject to such fee and conditions as, the [State Government] may, from time to time, by rule direct.If the authority is not satisfied as aforesaid, he may refuse to grant a licence, recording his reasons for refusal in writing.]
