Section 365(2) in Chennai City Municipal Corporation Act, 1919
(2)[(a) Save as otherwise expressly provided in or may be prescribed under this Act for every such licence or permission fees shall be paid in advance on such units and at such rates as may be fixed by the council:] [Substituted by section 180(i) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).][***] [Omitted by section 87(i)of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).]Provided that [***] [Omitted for the word 'further' by section 87(i) by Act 56 of 1961.] not more than one fee shall be levied in respect of any purpose specified in more heads than one of Schedule VI if such heads form part of a continuous process of manufacture and the fee so charged shall not exceed the highest fee chargeable in respect of any one of the said purposes.(b)The council may compound for any period not exceeding three years at a time with the owner of any mill or factory for a certain sum to be paid in lieu of the fees payable in respect of such mill or factory.(c)Every order of the commissioner or other municipal authority granting or refusing, a licence or permission shall be published on the notice board of the corporation.
