Section 307 in Chennai City Municipal Corporation Act, 1919
307. Suspension or refusal of licence in default.
(1)If any person, after notice given to him in that behalf by the commissioner, fails within the period and in the manner laid down in the said notice to carry out any of the works specified in section 306, the commissioner may [***] [Omitted the words 'with the sanction of the standing committee' by section 78 of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).] suspend the licence of the said person, or may refuse to grant him a licence until such works have been completed.(2)It shall not be lawful for any person to open or keep open any such market after such suspension or refusal.
