Section 285C in Chennai City Municipal Corporation Act, 1919
285C. [ Licence for private cart-stand. [Substituted by section 138 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
(1)No person shall open a new private cart-stand or continue to keep open a private cart-stand unless he obtains from the commissioner a licence to do so.(2)Applications for such license shall be made by the owner of the place ; in respect of which the licence is sought [not less than forty-five and not more than ninety days before the opening of such place as a cart-stand or the commencement of the year] for which the licence is sought to be renewed, as the case may be.(3)The commissioner shall, as regards private cart-stands already lawfully established and may, at his discretion as regards new private cart-stands, grant the licence applied for subject to such regulations as to supervision and inspection and to such conditions as to conservancy as he may think proper, or he may refuse to grant any such licence for any new private cart-stand. The commissioner may, at any time, for breach of the conditions thereof, suspend or cancel any licence which has been granted under this section. The commissioner may also modify the conditions of the licence to take effect from a specified date.(4)When a licence is granted, refused, suspended, cancelled or modified under this section, the commissioner shall cause a notice of such grant, refusal, suspension, cancellation or modification, in English and [Tamil] [Substituted for the words 'a vernacular language of the locality' by section 74 of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).] to be posted in some conspicuous place at or near the entrance to the place in respect of which the licence was sought or had been obtained.(5)The commissioner may levy for every licence granted under this section a fee not exceeding six hundred rupees per annum:Provided that no fee shall be levied in respect of a licence for a cart-stand for the use of which no charge is made.(6)Every licence granted under this section shall expire at the end of the year for which it is granted.][Carcasses of Animals] [Inserted by section 139 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
