Section 245 in Tamil Nadu District Municipalities Act, 1920
245. Licences for places in which animals are kept.
(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).](2)The [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] may, by an order and under such restrictions and regulations as he thinks fit, grant or refuse to grant such licence:Provided that this section shall not apply to any such place licensed as a place of public entertainment or resort under the [Tamil Nadu] [The word 'Madras' in the short title was inserted by section 3 of, and the Second Schedule to the Tamil Nadu Repealing Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955). For the word as so inserted and the word 'Madras' in the citation the words 'Tamil Nadu' were substituted by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment)Order 1969.] Places of Public Resort Act, 1888 ([Tamil Nadu] [The word 'Madras' in the short title was inserted by section 3 of, and the Second Schedule to the Tamil Nadu Repealing Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955). For the word as so inserted and the word 'Madras' in the citation the words 'Tamil Nadu' were substituted by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment)Order 1969.] Act II of 1888).(3)No person shall, without or otherwise than in conformity with a licence, use any place for such a purpose.
