Section 309(3) in Chennai City Municipal Corporation Act, 1919
(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).]
