Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tamilnadu - Section Section 17 in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888 17. The licensee shall cause every part of the licensed building or place to be maintained in proper sanitary condition.
