Section 309 in Chennai City Municipal Corporation Act, 1919
309. Butcher's, fishmonger's and poulterer's licence.
- [(1) No person shall without or otherwise than in conformity with a licence from the commissioner carry on the trade of a butcher, fishmonger or poulterer or use any place for the sale of flesh, fish or poultry intended for human food-(a)in any place within the limits of the city; or(b)in any place within three miles of such limits and not included in any municipality constituted under the [Tamil Nadu] District Municipalities Act, 1920:]Provided that no licence shall be required for a place used for the selling or storing for sale of preserved flesh or fish contained in air-tight and hermetically sealed receptacles.[Provided further that no licence shall be required for any place included in a public market under the Tamil Nadu District Boards Act, 1920 ([Tamil Nadu] [Substituted by section 79 of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).] Act XIV of 1920), the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Village Panchayats Act, 1950 [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act X of 1950) or the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Panchayats Act, 1958 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XXXV of 1958)] [Section 309 was re-numbered as sub-section (1) of that section and sub-sections (2) and (3) were added to that section by section 154(1) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act Xof1936).](2)[ The commissioner may by an order and subject to such restrictions as to supervision and inspection as he thinks fit, grant or refuse to grant such licence.(3)Every such licence shall expire at the end of the year for which it is granted or at such earlier date as the commissioner may, for special reasons, specify in the licence.] [Section 309 was re-numbered as sub-section (1) of that section and sub-sections (2) and (3) to were added to that section by section 154(1) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
