Section 250(1) in Tamil Nadu District Municipalities Act, 1920
(1)Every person intending-(a)to construct or establish any factory, workshop or work-place in which it is proposed to employ steam-power, water-power or other mechanical power or electrical power, or(b)to install in any premises any machinery or manufacturing plant driven by steam, water or other power as aforesaid, [not being machinery or manufacturing plant exempted by rules] [These words were inserted by section 17(i) of the Madras District Municipalities (Third Amendment) Act, 1942 (Madras Act XXXVIII of 1942), re-enacted permanently with specified modification by section 3 of and the Schedule to the Tamil Nadu Re-enacting (No. III) Act, 1948 (Tamil Nadu Act IX of 1948).] shall, before beginning such construction, establishment or installation, make an application in writing to the municipal council for permission to undertake the intended work.
