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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Tamilnadu - Subsection

Section 29(3) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888

(3)Ordinarily no open or naked lights or fires shall be allowed but if the nature of performance or exhibition absolutely necessitates their use, this fact shall be mentioned in the application and special permission for their use obtained. All swinging lights shall be suspended by metal wires or rods.