Section 304(2) in Chennai City Municipal Corporation Act, 1919
(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).].
