Section 365(8) in Chennai City Municipal Corporation Act, 1919
(8)Whenever any person is convicted of an offence in respect of the failure to obtain a licence or permission [or to make a registration] [Substituted for the words 'or registration' by section 180(vi) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] required by the provisions of this Act or by any rule or by-law made under this Act, the magistrate shall in addition to any fine which may be imposed recover summarily and pay over to the corporation the amount of the fee chargeable for the licence or permission or for registration [and may in his discretion also recover summarily and pay over to the council such amount, if any, as they may fix as the costs of the prosecution.] [Inserted by section 180(vi) by Act X of 1936.]
