Section 27 in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888
27.
(1)Every application for a licence shall be in duplicate and shall be made to the Commissioner in the Form in Appendix III and shall be accompanied by complete plans, elevations and sections in duplicate of the premises and all erections or buildings thereon drawn correctly to a scale not less than one-eighth of an inch to a foot and a block plan in duplicate on a separate sheet showing the position of such premises in refation to any adjacent premises and the public thoroughfares.(2)Every application for a licence (other than a licence for a cinema) or for its renewal shall be referred by the Commissioner to the Health Officer, the Engineer and the Electrical Engineer through the Commissioner of the Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).]. Every application for a cinema or for its renewal shall be referred to the Health Officer only through the Commissioner of the Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).]. The Executive Engineer, Public Works Department shall certify every year the structural soundness of cinema premises.(3)No licence under the Act shall be granted unless any licence or permission required under the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Municipal Act, 1919 [(Tamil Nadu Act IV of 1919)] [Now, it is called as Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919).], shall have been obtained.(4)Persons applying for boxing entertainment licence shall furnish full particulars of such entertainment to the Commissioner of Police at least 21 days prior to the date on which the entertainment is to take place, including the names of the Referees, Judges, Competitors, Assistant Surgeon, Time-keeper and Clerk or Official-in-charge of boxers.(5)The Commissioner of Police shall, before the first day of April in each year, in consultation with the Boxing Associations, prepare a list of persons who are considered suitable to serve as Judges and Referees for boxing entertainments, having regard among other things, to their social and financial status, character and education.(6)Persons applying for licences shall furnish to the Commissioner of Police full particulars of the entertainment together with full synopsis of any drama to be performed, in the case of temporary licences, at least 21 days prior to the date on which the entertainment is to take place and in the case of special temporary short-term licences, at least 10 days prior to such date.
