Section 299(2) in Chennai City Municipal Corporation Act, 1919
(2)Such licence may be refused or may be granted either unconditionally or [on such conditions as the commissioner may deem necessary. Such conditions may relate to the construction, ventilation, conservancy, supervision and inspection of the premises whether within or without the limits of the city where the animals from which the milk-supply is derived are kept.] [Substituted for the words 'upon the condition laid down by the commissioner' by section 145(iii) by Act X of 1936.]Markets, Butchers' Shops, etc.
