Section 5 in Tamil Nadu Places of Public Resort Act, 1888
5. [ Authority to whom application should be made. [Please see in this connection section 198 of the Tamil Nadu District Boards Act, 1920 (Tamil Nadu Act XIV of 1920). according to which when the Tamil Nadu Places of Public Resort Act, 1888 (Tamil Nadu Act II of 1888), is extended to a non-panchayat area, the authority to whom application for a licence shall be made and who may grant or refuse the licence shall be the executive authority of the District Board. Similarly under section 94 of the Tamil Nadu Village Panchayats Act, 1950 (Tamil Nadu Act X of 1950), when the Tamil Nadu Places of Public Resort Act, 1888 (Tamil Nadu Act II of 1888) is extended to any village or part thereof the said authority shall be the executive authority of the panchayat.]
- Such application shall be made to the [executive authority], if the enclosed place or building is within a municipal town, and in every other case [to any revenue officer not below the rank of Tahsildar] [Inserted by Madras Places of Public Resort (Amendment) Act, 1960 (Tamil Nadu Act XX of 1960).] having jurisdiction over the local area in which the place or building is situated.]
