159. Purposes for which places may not be used without a licence.
(1)The Government may, by notification, specify the purposes which, in their opinion, are likely to be offensive or dangerous to human life or health or property.(2)[ The Village Panchayat may, with the previous approval of the prescribed authority, notify that no place within the limits of the Panchayat Village shall be used for any of the purposes specified in the notification issued under sub-section (1) without a licence and except in accordance with the conditions specified in such licence.] [Substituted by Tamil Nadu Panchayats (Second Amendment) Act, 1999 (Tamil Nadu Act 19 of 1999).](3)No notification issued under sub-section (1) or sub-section (2) shall take effect until sixty days from the date of its publication.(4)[ The Village Panchayat shall be the authority competent to grant the licence or to refuse to grant it.] [[Substituted for the following Sub-section (4) by Tamil Nadu Panchayats (Second Amendment) Act, 1999 (Tamil Nadu Act 19 of 1999).'(4) The Commissioner shall be the authority competent to grant the licence or to refuse to grant it in the case of Panchayat Villages.']]
