Section 282 in Chennai City Municipal Corporation Act, 1919
282. Licences for places in which animals are kept.
(1)The owner or occupier of any stable, veterinary infirmary, stand, shed, yard or other place in which quadrupeds are kept or taken in for purposes of profit, [shall apply to the commissioner for a licence not less than forty-five 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.] [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 commissioner for a license' by section 2 of the Madras City Municipal (Second Amendment) Act, 1941 (Tamil Nadu Act VII of 1941) re-enacted, permanently by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. 1) Act, 1948 (Tamil Nadu Act VII of 1948).](2)The commissioner 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 place licensed as a place of public entertainment or resort under the [Tamil Nadu] [Added by section 137(1)of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] Places of Public Resort Act, 1888 ([Tamil Nadu] [Substituted for the word 'Madras' by Tamil Nadu Adaptation of Laws Order, 1969 as amended the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act I of 1888).](3)No person shall, without or otherwise than in conformity with a licence use any place [or allow any place to be used] [Inserted by section 137(ii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] for any such purpose.
