Section 249 in Tamil Nadu District Municipalities Act, 1920
249. Purposes for which places may not be used without licence.
(1)The council may publish a notification in the district gazette and by beat of drum that no place within municipal limits or at a distance within three miles of such limits shall be used for any one or more of the purposes specified in Schedule V without the [licence of the executive authority] [These words were substituted for the words 'chairman's licence' by section 17(2) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933)] and except in accordance with the conditions specified therein:[Provided that no such notification shall take effect-(a)until sixty days from the date of publication, and(b)except with the previous sanction of the [State Government) in any area outside the municipal limits.](2)The owner or occupier of every such place shall, within thirty days of the publication of such notification, apply to the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933)] for a licence for the use of such place for such purpose.(3)The [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933)] may, by an order and under such restrictions and regulations as he thinks fit, grant or refuse to grant such licence.(4)Ever such licence shall expire at the end of the year unless for special reasons the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933)] considers it should expire at an earlier date, when it shall expire at such earlier date as may be specified therein.(5)Applications for renewal of such licences shall be made [not less than thirty and not more than ninety days] [These words were substituted for the words 'not less than thirty days' by section 16(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).] before the end of every year and applications for licences for places to be newly opened shall be made [not less than thirty and not more than ninety days] [These words were substituted for the words 'not less than thirty days' by section 16(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).] before they are opened.(6)[ Where a licence is granted or renewed under this section for the use of any place outside the municipal limits, the municipal council shall pay to the panchayat, if any, having jurisdiction over such place, or if there is no such panchayat, to the district board having such jurisdiction, such portion of the fee received for the grant or renewal of the licence as the [State] [This sub-section was added by section 16(ii) of the Tamil Nadu Re-enacting (No. III) Act, 1948 (Tamil Nadu Act IX of 1948).] Government may, by general or special order, direct.] [This proviso was substituted for the original proviso by section 100 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).]
