Section 287(5)(b) in Chennai City Municipal Corporation Act, 1919

[Cites 0, Cited by 0] [Section 287(5)] [Section 287] [Entire Act]

State of Tamilnadu - Subsection

Section 287(5)(b) in Chennai City Municipal Corporation Act, 1919

(b)Before granting or refusing a licence under clause (a), the commissioner shall cause a full and complete investigation to be made in the prescribed manner in respect of the application and shall have due regard to-

(i)the suitability of the place in respect of which the license is applied for;

(ii)the possibility of any danger to life or health or property or the likelihood of any nuisance being created either by reason of the manner in which or by the conditions under which the place is proposed to be used or by the nature of such use;

(iii)the provisions of other Acts, if any, and the rules and by-laws made thereunder, regulating the use of places for the purpose for which a licence is applied for under this Act; and

(iv)such other matters as may be prescribed.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 287(5)(b) in Chennai City Municipal Corporation Act, 1919