Section 3A in The Tamil Nadu Catering Establishments Act, 1958
3A. [ Catering establishments to be registered. [Inserted by Tamil Nadu Act 29 of 1975.]
- Save as otherwise provided in this Act, no place or premises shall, on and after the date of expiry of the period specified in this behalf in sub-section (1) of section 4, be used as a catering establishment without a registration certificate and except in accordance with the terms and conditions specified therein.]
