34. [ Places of public resort to be licensed. [Section 34 was re-numbered as sub-section (1) of section 34 and sub-sections (2), (3) and (4) were added to section 34 by Madras City Police (Second Amendment) Act, 1979 (Tamil Nadu Act 64 of 1979).]
(1)No enclosed place or building having an area of [forty-six and half square metres] or upwards shall be used for public entertainment or resort without a licence from the Commissioner:[Provided that nothing contained in this sub-section shall apply to any church, temple, mosque, or other place of worship.] [Proviso was added by Madras City Police (Amendment) Act, 1975 (Tamil Nadu Act 17 of 1975).](2)The Commissioner may, at the time of grant of a licence under sub-section (1) or at any time during the currency of any such licence, require any person, other than a local authority, applying for such licence, or the holder of such licence, as the case may be, to deposit with the Commissioner in cash or in Government promissory notes for such sum, as may be prescribed as security for the due observance of the conditions of licence.(3)Where there is breach or non-observance of the conditions of the licence granted under sub-section (1), the Commissioner may forfeit the security so deposited to the Government.(4)The forfeiture of the deposit shall not be a bar for proceeding against the holder of the licence under the provisions of section 76.]
