Section 11(2) in The Tamil Nadu Open Places (Prevention Of Disfigurement) Act, 1959
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for—(a)The form of application for permission;(b)the manner in which, and the period within which, the application for permission has to be made ;(c)the fees to be paid on every application for permission
