Section 119 in Chennai City Municipal Corporation Act, 1919
119. Composition.
- With the sanction of the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] or in accordance with regulations framed by that body, the commissioner may compound, for any period not exceeding one year, with any livery stable-keeper or other person keeping carriages and animals for sale or hire, for a certain sum to be paid in lieu of the carriage and animal tax.
