Section 245(1) in Tamil Nadu District Municipalities Act, 1920
(1)The owner or occupier of any stable, veterinary infimary, stand, shed, yard, or other place in which quadrupeds are kept or taken in for purposes of profit [shall apply to the executive authority for a licence not less than thirty and not more than ninety days before the opening of such place or the commencement of the year for which the licence is sought to be renewed, as the case may be.] [These words were substituted for the words 'shall' in the first month of every year, or in the case of a place to be newly opened, within one month before the opening of such place, apply to the executive authority for a licence for the use of the same for any such purpose of profit' by section 15 of the Madras District Municipalities (Third Amendment) Act, 1942 (Madras Act XXXVIII of 19420), re-enacted permanently with specified modification by section 3 of, and the Schedule to the Tamil Nadu Re-enacting (No. III) Act, 1948 (Tamil Nadu Act IX of 1948).]
